UNION OF INDIA Vs. PANNA LAL

JUDGEMENT

(1.) Heard Sri Chandra Shekhar Sinha, Advocate, for petitioner. Notice was issued to respondent on 19.05.2005. Perused office-report dated 06.04.2017. Service upon respondent is deemed sufficient. None is present on behalf of respondent despite the case having been called in revised. In the circumstances, we proceed to hear and decide this case finally after hearing learned counsel for petitioner.

(2.) Applicant-respondent raised an industrial dispute which was referred for adjudication by Central Government by Notification dated 10.01.1983 and the said industrial dispute referred for adjudication reads as under: "Whether the action of the Railway Administration in relation to their Loco Shed, Northern Railway, Lucknow in terminating the services of the following 207 workers in Annexure with effect from 9.4.1987 is justified. If not, to what relief are the said workmen entitled?"

(3.) The Reference was answered by Labour Court in favour of applicant-respondent and there against Writ Petition filed by employer was dismissed by this Court. Consequently applicant-respondent was reinstated in service and after screening in 1992 was empanelled with due seniority. Original Application No. 496 of 1996 was thereafter filed by applicant-respondent claiming that he was entitled for screening in 1982 in view of fact that another person, similarly placed, was directed for such scrutiny by Tribunal's judgment dated 26.04.1993 passed in Original Application No. 466 of 1991.