ASSISTANT MANAGER Vs. HITESHKUMAR B JADAV

JUDGEMENT

(1.) Heard Mr. Meena, learned advocate for the petitioner and Mr. Upadyay, learned advocate for the respondent.

(2.) In this petition, the petitioner has prayed, inter alia, that:-

(3.) The petitioner is aggrieved by award dated 16.4.2014 passed by learned Central Government Industrial Tribunal in Reference (CGITA) No.172 of 2006 whereby the learned Court has passed award in following terms:-