MANAGER (ADMINISTRATION AND PERSONNEL), FOOTWEAR DESIGN AND DEVELOPMENT INSTITUTE AND ORS. Vs. KAUSHIK GHOSH

JUDGEMENT

(1.) This intra-court appeal by the appellants employer arises out of the impugned judgment dated 7.8.2019, whereunder the respondent/petitioner has been extended the relief as prayed for in the writ petition by setting aside the order of suspension dated 23.8.2016 and the termination order dated 7.2.2017 with a further direction to the appellants to reinstate the respondent/petitioner as Chief Technologist forthwith and pay him all consequential and other attendant benefits.

(2.) At the outset, we may point out that Contempt Petition No.1894 of 2019 has been instituted by the respondent/petitioner, where notices were issued on 1.11.2019 calling upon the appellants to answer the notice.

(3.) The appeal was heard by us on 20.11.2019 and again on 21.11.2019, whereafter we have posted it for delivery of judgment today.