S D O PHONES Vs. RAMESH CHANDRA

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE only grievance of the appellant at this stage is that when the order was passed by the learned Single Judge on 25.1.2000, none of the counsel was present and therefore, he had no opportunity of hearing to place his case before the learned Single Judge. The grievance appears to be justified to this extent.

(3.) THE only contention raised by the learned Counsel for the appellant in respect to the merit of the award is that since the services of the respondent have been terminated in the year 1984 after about two years of service, the reference has been made in the year 1994 after about 10 years of the termination order, no order of reinstatement ought to have been made. It appears that in the ground of the appeal, the appellant has also challenged the validity of reference having been entertained after about eight years of the termination order as well as the plea that the respondent workman has left service voluntarily.