DIVISIONAL RAILWAY MANAGER NORTHERN RAILWAY Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNALCUMLABOUR COURT

JUDGEMENT

(1.) The employer-petitioners aggrieved by the award of the Central Government Industrial Tribunal-cum-Labour Court, Kanpur dated 17th July, 1997 passed in Industrial Dispute No. 97 of 1993, Annexure '4' to the writ petition, has approached this Court by means of this writ petition questioning the legality of the award, referred to above.

(2.) The following dispute was referred to the respondent No. I/Industrial Tribunal-cum-Labour Court for adjudication :

(3.) From the perusal of the aforesaid reference, it appears that there appears to be typing mistake. So far as reference states whether the action of the management in declaring Shri Subhjivan Lal S/o Sri Kishori Lal, Fireman Grade (B' as permanently unfit as Fireman but fit in a one and (in my opinion should be in one Grade below with glasses) (Italics is mine)