ANIL KUMAR SINHA SON OF SHRI YOGENDRA PRASAD SINHA Vs. PRESIDING OFFICER, CENTRAL GOVT. INDUSTRIAL TRIBUNAL- CUM-LABOUR COURT NO.1, DHANBAD

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) This writ application has been filed against an award by the Industrial Tribunal Dhanbad whereby and whereunder the reference made to the Tribunal under Section 10 of the Industrial Disputes Act (herein after referred to as 'the Act ') has been answered against the workman and in favour of the Management.

(3.) THE Central Government by a notification dated 30.11.1998 had referred the following dispute for adjudication by the Tribunal: - "Whether the action of the Management of Postal Department in terminating the services of Sri Anil Kumar Sinha is legal and justified? If not, what relief the workman is entitled to."