SATISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) CMP NO. 11634 OF 2019

(2.) By way of this writ petition, the petitioner challenges impugned order dated 13.02.2019 (Annexure P-2), passed by the respondents, whereby the claim of the petitioner for regularization was rejected by the respondents and order dated 23.04.2019, passed by the Central Administrative Tribunal, Chandigarh Bench, (for short 'the Tribunal), whereby Original Application No. 063/- 00376/2019 filed by him was dismissed.

(3.) The facts of the case, in brief, are that the petitioner was engaged as Chowkidar on daily wage basis at Microwave Station, Solan in December, 1993. The further case of the petitioner is that on 01.01.1998, his services were terminated by the respondents without following the mandatory provisions of the Industrial Disputes Act. It is alleged in the petition that on 01.01.2000, Bharat Sanchar Nigam Limited was created. Thereafter, in the year 2003, after raising an industrial dispute, reference was sent to the Central Government Administrative Tribunal-cum-Labour Court Chandigarh (for short 'the Labour Court') by the Central Government. The Tribunal passed award dated 27.01.2011 in Case ID No. 61 of 2003, whereby the termination of the petitioner was held null and void and the petitioner was ordered to be reinstated with full back wages and the respondent-Management were also directed to consider the case of the petitioner for regularization of his service.