CHHOTELAL BADRIPRASAD YADAV AKOLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. S. Agrawal, learned counsel for the petitioner and Ms. U. R. Tanna, learned counsel for the respondents.

(2.) The instant writ petition is directed against the part of the order dated March 20, 1997 passed by the Central Administrative tribunal, whereby the Original Application no. 1160/1993 filed by the petitioner against the order of termination though came to be allowed, back wages are not granted to the petitioner. The grievance made in the petition by the petitioner pertains to non-grant of back wages.

(3.) Learned counsel for the petitioner has contended that in the instant case the petitioner was working as Monthly Rated Casual labourer with the respondents since 1986. The service of the petitioner was terminated by the respondent by order dated April 3, 1993 on account of unauthorised absence from duty. On october 19, 1993 the petitioner filed above referred application before the Tribunal and by the impugned judgment and order dated March 20, 1997 the Tribunal allowed the original application, granted reinstatement of the petitioner with continuity in service but did not grant back wages. Hence, the petitioner has filed the present writ petition.