WALSON THOMAS Vs. M R F LIMITED

JUDGEMENT

(1.) HEARD Shri Valmiki Menezes, learned Counsel appearing for the Petitioner and Shri Sardessai, learned Counsel appearing for the Respondent no.1.

(2.) THE above Petition challenges an Order passed by the Industrial Tribunal dated 02.05.2005, whereby an application for amendment filed by the Petitioner was partly allowed whereby the proposed amendment at para 4(x) was allowed and prayer 4(y) came to be rejected.

(3.) THE Tribunal was adjudicating a reference by the appropriate Government as to whether the action of the Management of M/s. M. R. F. Limited, Usgao, Ponda, in terminating the services of Mr. Walson Thomas w.e.f. 04.03.1997 is legal and justified.