AMIT C. KADAM Vs. MUMBAI PORT AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally.

(2.) By this petition the petitioner takes exception to the common judgment and award passed by the Presiding Officer, Central Government, Industrial Tribunal No. 1 (CGIT) in an Application Nos. CJIT-9, 10 and 11 of 2012 dated 19 th February, 2021 whereby the Reference, made under Sec. 2-A(2) of the Industrial Disputes Act, 1947 (the ID Act, 1947) for adjudication of industrial dispute between the petitioner and respondents No. 2 and 3, of the one part, and the Mumbai Port Trust, the respondent, of the other part, which arose over the demand for reinstatement in service with full backwages, continuity in service and all consequential benefits, came to be dismissed.

(3.) Shorn of unnecessary details the background facts leading to this petition can be stated as under:-