(1.) The challenge in this petition is to the judgment and award dated 18.03.2011, passed by the Industrial Tribunal cum Labour Court, Panaji (Tribunal, for short), by which the petitioner (party no. 1) is directed to be paid a compensation of Rs. 25,000/- in lieu of the reinstatement. The petitioner is basically aggrieved by the refusal of an order of reinstatement.
(2.) The brief facts are that the petitioner was appointed as a Peon in the erstwhile Village Panchayat of Sanquelim, Virdi, Harvalem, somewhere in the year 1982 and worked as such, till 15.09.1995, when the services of the petitioner came to be terminated without any inquiry. The respondent-Municipal Council is the Successor of the erstwhile Village Panchayat of Virdi, Harvalem, Sanquelim-Party No. 2 (hereinafter referred to as the Village Panchayat).
(3.) Feeling aggrieved by the termination, the petitioner raised an Industrial Dispute, in which the following dispute was referred to the Tribunal for adjudication:-