UNION OF INDIA Vs. VIJAY KUMAR FRANCIS

JUDGEMENT

(1.) J.K. Jain, learned Assistant Solicitor General for petitioner. Shri Rajneesh Gupta, learned counsel for respondent.

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

(3.) Petitioner takes exception to Award dated 1.11.2001 passed by the Central Government Industrial Tribunal-cum-Labour Court; whereby, while answering the industrial dispute reference in favour of respondent the Tribunal has directed for his reinstatement.