ARJUN Vs. UNION OF INDIA

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is finally heard.

(2.) Award dated 25.08.2011 passed by Central Government Industrial Tribunal-cum-Labour, Jabalpur Court is being assailed by the petitioner vide this petition.

(3.) The industrial Court was in seisen with reference as to "whether the action of the management of Chief General Manager, Telecom Bhopal, in terminating the services of s/Shri Harnam Singh Pal, Rajaram, Flaz Khan, Mohan Soni, Ratilal, Badulal and Arjun w.e.f. 16.09.93 is justified or not ? If not, to what relief the workmen are entitled for ?"