CEDRIC D SILVA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was working as a Senior Commander with Respondent No.4. By communication of 18th January, 2006the services of the petitioner came to be terminated. The Petitioner thereafter initiated proceedings in conciliation before Respondent No.3. The petitioner and Respondent No.4, appeared before respondent No.3 and stated their respective case. Respondent No.3 thereafter submitted a failure report. The Appropriate Government considering the failure report of 28th February, 2005 was pleased to communicate its decision as under:-

(2.) The petitioner subsequent to the order of this Court has received a communication dated 15th February, 2007 which reads as under:-

(3.) During the course of hearing as it was contended that the failure report given to the parties was not the failure report, the copy of the Report dated 28th February, 2005 was made available to both the parties. We have had the advantage of going through the said failure report.