BHARAT SANCHAR NIGAM LIMITED THRU. ITS C. G. M. TELECOM Vs. CENTRAL GOVT. INDUSTRIAL TRIBUNAL CUM LABOUR COURT LKO

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri O. P. Srivastava, learned Senior Advocate, assisted by Shri Kaushlendra Yadav, learned counsel for the respondent no. 2.

(2.) The instant petition has been filed challenging the judgement and award dtd. 16/5/2017 published on 3/4/2018, a copy of which is annexure 1 to the petition. By the said order the Central Government Industrial Tribunal cum Labour Court, Lucknow (hereinafter referred to as the learned Tribunal) in Industrial Dispute No. 25 of 2003 has held the oral termination order of the workman Shri Manjeet Singh/respondent no. 2 (hereinafter referred to as the workman) with effect from 1/9/2001 to be illegal and unjustified and he has been directed to be reinstated with effect from 1/9/2001 alongwith 50% of the backwages.

(3.) The case set forth by the petitioners is that a claim petition was filed before the learned Tribunal by the workman, a copy of which is annexure 2 to the petition, contending that despite he having worked continuously from 10/12/1998 to January 2000 and thereafter from February 2000 to May 2000 and from June 2000 to August 2001, his services have been dispensed with on 1/9/2001. In support of his claim the workman filed various documents including the logbooks, the working in the shape of gate passes and the documents to show running of the vehicle to prove that he had worked in the aforesaid period.