UNION OF INDIA Vs. RAJAN KUMAR MOHALIK

JUDGEMENT

(1.) RULE. Respondent waives service. Heard forthwith.

(2.) THE Petitioner by the present petition has impugned the orders dated October 26, 1999 and December 15, 1999.

(3.) BY the first order the Tribunal decided 3 preliminary issues raised by the Petitioners before the Central Industrial Tribunal. The issues which were decided were: