SUPRIYA CHATTERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) In questioning the justifiability and propriety of the award dtd. 16/1/2012, passed by the learned Central Government Industrial Tribunal at Calcutta in Reference No. 31 of 2006, which declined to accept the petitioner's claim for reinstatement with back wages, but directed the payment of compensation of Rs.50,000.00 within the specified period.

(2.) Prior to venturing into addressing the contentious issue raised in the present writ petition, it would be apt to allude to the key facts, as projected in the writ petition, which are as follows:

(3.) In the writ petition, it was specifically contended that the petitioner, having acquired temporary status with the Railway, should not have been terminated without following the prescribed procedure, particularly without being given an opportunity to oppose the termination. It was further contended that the provisions of Sec. 25F of the 1947 Act did not apply to this dispute. These issues were completely overlooked by the learned Tribunal, leading to an erroneous decision.