TARAKESWAR REWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondents for setting aside the Award dtd. 13/6/2024 passed by the learned Central Industrial Tribunal-cum- Labour Court, Kolkata in Ref. No. 20 of 2019 Industrial Disputes Act, 1947.

(2.) The petitioner's case is that he was appointed as casual worker by the respondent no. 2 on 14/10/2001 and since then he was discharging his duties sincerely and diligently and he was illegally and unlawfully terminated by the respondent no. 2 on 31/12/2014.

(3.) As the petitioner was terminated illegally and unlawfully he had raised an industrial dispute through the union and as the matter could not be amicably settled the same was referred to the learned Central Government Industrial Tribunal-cum-Labour Court at Kolkata (hereinafter referred to as Learned Tribunal), which was registered as Ref. No. 20 of 2019.