CHIEF ENGINEER MES Vs. SHRI KANHAIYALAL

JUDGEMENT

(1.) Petitioner vide this petition under Article 227 of the Constitution of India, takes exception of the order dated 17th July, 2015, passed in Case No.CGIT/LC/R/116/98 by Central Government Industrial Tribunal cum Labour Court (hereinafter to be referred to as Tribunal).

(2.) Vide impugned Award the Tribunal while setting aside the compulsory retirement of respondent/workman, has directed his reinstatement with back wages from the date of order of compulsory retirement till the date of superannuation or his death which ever is earlier with a further direction that the retiral benefit of the deceased workman be extended to his family members.

(3.) Respondent/workman while working as an Electrician in the office of Chief Engineer, Military Engineering Services, Jabalpur, was issued a charge sheet on 19.08.1995. The charges levelled against him was that he remained unauthorized absent from 28.05.1987 to 29.01.1994. Workman denied the charges which led the management to hold the departmental enquiry.