THE REGIONAL MANAGER Vs. THE SECRETARY

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) It is not disputed that the learned Central Government Industrial Tribunal-cum-Labour Court, Ahmedabad has not at all considered the applicability of the scheme for compassionate appointment, which was in force on the date of application made by Mr.Niraj P. Gianchandani- son of deceased employee. There is no discussion and adjudication on the said issue in the impugned judgment and order while granting compassionate appointment to the applicant.

(3.) In the present case, learned counsels for the parties by consent agreed that the present case may be remanded back to the Central Government Industrial Tribunal-cum-Labour Court, Ahmedabad for fresh consideration on merits in accordance with the scheme prevalent in respect of compassionate appointment at the relevant point of time when application was made by the applicant. It is further jointly submitted by both the learned counsels that the parties shall co-operate in expeditious disposal of the case on remand.