SANJAY KHINCHI Vs. REGIONAL MANAGER BANK OF BARODA

JUDGEMENT

(1.) At the request of learned counsel for the parties, arguments were heard and intra Court appeal is being disposed off finally.

(2.) This intra Court appeal is directed against order dated 15.05.2007 passed by Single Bench, whereby S.B. Civil Writ Petition No. 1119/2005, filed by the petitioner/appellant, has been dismissed.

(3.) The petitioner/appellant filed a writ petition before Single Bench challenging award dated 20.01.2000 passed by Central Government Industrial Tribunal Cum Labour Court, Jaipur (hereinafter referred to as 'the Tribunal'). It was averred in the writ petition that the petitioner was appointed on 01.08.1994 and his services were terminated on 12.03.1995 in violation of provisions of Sections 25-G and H of the Industrial Disputes Act, 1947 and the Rules 77 and 78 of the Industrial Disputes(Central) Rules, 1957.