K. BHAVANI PRASAD Vs. DIVISIONAL ENGINEER, AREA WORKSHOP, BELLAMPALLY MINES, ADILABAD DISTRICT AND OTHERS

JUDGEMENT

(1.) This Writ Petition is filed under Art. 226 of the Constitution of India for the following relief:

(2.) Heard, Sri S.A.V. Ratnam, learned counsel for the petitioner and Sri J. Srinivasa Rao, learned Standing Counsel for the respondents.

(3.) On the ground of absenteeism the petitioner herein was issued a charge sheet by the disciplinary authority, which eventually culminated in the order of dismissal. Assailing the validity of the said order of dismissal, the petitioner herein approached the Central Government Industrial Tribunal-cum-Labour Court, Hyderabad under the provisions of Sec. 2A (2) of the Industrial Disputes Act, 1947. The Tribunal by way of an award, dated 22-02-2002 directed reinstatement of the petitioner as Fitter, which was the post he was holding at the time of dismissal while denying the back wages and continuity of service.