CHIEF ADMINISTRATIVE OFFICER Vs. E.HARIKRISHNAN

JUDGEMENT

(1.) We have heard Mr.P.T.Ramkumar, learned Senior Standing Counsel for the appellant and Mr.N.G.R.Prasad, learned counsel appearing on behalf of the first respondent - workman/caveator.

(2.) This appeal is filed by the appellant challenging an order dated 04.1.2019 passed by the learned Single Judge in WP.No.15413 of 2011 filed by the appellant challenging the award of the second respondent - Labour Court in I.D.No.70 of 2009 dated 22.10.2010.

(3.) The first respondent herein - workman moved the Central Government questioning his termination from service effected by the appellant - management. The Central Government, Ministry of Labour, by order dated 02.7.2009, passed an order under Section 10(1)(d) of the Industrial Disputes Act, 1947 (for short, the Act) by referring the dispute as to whether the action of the appellant - management in terminating the services of the first respondent - workman was justified and if not, to what relief the first respondent - workman would be entitled.