P JAYAPAL Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking to quash the award dated 21.09.2007 passed by the first respondent Central Government Industrial Tribunal cum Labour Court, Chennai (shortly "CGIT") in I.D.No.584 of 2001. By the impugned award, the CGIT held that the demand for regularisation of service of P.Jayapal was not justified and that he was not entitled for any relief. Aggrieved by the same, the workman filed the present writ petition.

(2.) THE writ petition was admitted on 15.04.2008. Pending the writ petition, the petitioner sought for an interim injunction restraining the second respondent from terminating his service pursuant to the award. In that application, only notice was ordered.

(3.) ORIGINALLY the dispute relating to regularisation of the workman P.Jayapal, who was working as a Scavenger in the Food Corporation of India, Salem, was raised by the Food Corporation of India Employees Union. The said dispute was referred for adjudication by CGIT, Chennai, by the Central Government vide their order dated 28.05.2001. The dispute was taken on file as I.D.No.584/2001. Notice was issued to Union and the Management of Food Corporation of India, the second respondent herein. At that stage, one U.P.Ashok Kumar, who was the earlier District Secretary of the Food Corporation of India Employees Union, filed an application to bring on record the name of the Bharathiya Khadiya Nigam Karmachari Sangh, Coimbatore. He filed an application in I.A.No.149 of 2003 before the CGIT. The CGIT impleaded the Union as necessary party.