DHIRUBHA MAKWANA Vs. UNION OF INDIA & 2

JUDGEMENT

(1.) WE have heard Mr. P.H. Pathak, learned counsel appearing for the petitioner and Mr. B.N. Doctor, learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner challenging the judgment dated 29.12.2003 of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.343 of 2002 with Miscellaneous Application No.472 of 2002 whereby though the Tribunal has allowed the Original Application of the petitioner, the Tribunal has restricted the consequential benefits to one year from the date of filing of the Original Application. This part of the order is under challenge in the present writ petition.

(3.) IN the Original Application, the petitioner has challenged the order dated 3.5.1999 granting temporary status to him w.e.f. 12.2.1999. It was claimed by the petitioner that he was a casual labour appointed on 3.2.1983 and his services were terminated w.e.f. 31.5.1984. Therefore, he filed Original Application No.182 of 1994 wherein the Tribunal set aside the termination order as the provisions under Section 25 F of the Industrial Disputes Act was not followed.