CHENNAI PORT TRUST, REPRESENTED BY ITS CHAIRMAN Vs. PRESIDING OFFICER, THE CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR

JUDGEMENT

(1.) The Chennai Port Trust has come up with the above writ petition, challenging an Award passed by the Central Government Industrial Tribunal-cum-Labour Court, directing the relief of reinstatement and continuity of service till the actual age of retirement of the second respondent herein. I have heard Mr. G. Venkatraman, learned counsel for the petitioner and Mr. K.M. Ramesh, learned counsel for the second respondent.

(2.) The admitted facts are as follows:-

(3.) Before proceeding to deal with the issues arising for consideration in the writ petition, I must bring on record 3 things viz., (i) the reliefs sought in the civil suit O.S. No. 3090 of 2001; (ii) the issues framed and the findings recorded by the Civil Court in the suit; and (iii) the question framed by the Central Government for adjudication by the Labour Court.