GENERAL MANAGER, SOUTH CENTRAL RAILWAY Vs. VINOD SANGHI

JUDGEMENT

(1.) THE opposite parties are the appellants.

(2.) AGGRIEVED by the order of the District Forum II, Hyderabad in CD No. 980 of 2004 dated 27.4.2005, the present appeal has been filed under Section 15 of the C. P. Act.

(3.) THE factual matrix leading to the filing of this appeal are set out as hereunder.