THE GENERAL MANAGER, TELECOM, BSNL TELECOM DISTRICT FEROZEPUR Vs. PRESIDING OFFICER, CENTRAL GOVT. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The appellant impugns the order dated 27.2.2015, which in turn was passed on the consensual stand of the parties being covered by the ratio of another decision rendered in Civil Writ Petition No. 3569 of 2011.

(2.) The respondent No.2 was employed on daily wages on monthly wages of Rs. 2,138.00 as a Clerk and worked with the appellant for almost four years when her services were terminated leading to an industrial dispute, which was answered in affirmative entitling her to reinstatement in service, which order was upheld by the learned Single Judge and is now the cause of grievance of the appellant in the present proceedings.

(3.) It has been contended by learned counsel for the appellant that the decision in Civil Writ Petition 3596 of 2011 was carried in Letters Patent Appeal No. 33 of 2015, where the relief of reinstatement was moulded into that of compensation of Rs. 3,00,000.00. He then contends that since the writ petition preferred by the present respondent No.2 was disposed of in terms of the aforesaid writ petition, any order passed in appeal arising therefrom would also govern the case of present respondent No.2 as well.