BHUBNESHWAR MALLICK Vs. CMD, CCL

JUDGEMENT

(1.) Hear learned counsel for the parties. The petitioner in the resent writ petition is seeking a direction upon the respondents for payment of certain service benefits like (a) LLTC for the Block year 2003-06, (b) arrears leave pending in the account of the petitioner at the time of termination (c) bonus (d) ex-gratia (e) LTC for the block year 2003-06 (f) grant of adequate medical and other Annual Leave w.e.f. 15.05.2001 i.e. approximately 29 days per year and (g) restraining the respondents from making deduction from his salary.

(2.) Some of the reliefs, which have been referred to hereinabove, were denied by the respondents as per information furnished to him under RTI by letter dated 6.11.2006, Annexure 20 to the writ petition. According to the petitioner, while working on the post of Stenographer under respondent-CCL, he was terminated from service on 15.3.1993 vide Annexure 1 dated 2.5.1996. The termination order was, however, set aside by an award rendered in Reference Case No. 143/1997 dated 15.5.2001 by the Central Government Industrial Tribunal No. II, Dhanbad. It was declared by the learned Tribunal that the petitioner would be reinstated in service with benefit of continuity in service but without back wages.

(3.) The respondents had challenged the said award in the writ petition, letters patent appeal and special leave petition, however they failed and the award was upheld. The award was subsequently implemented on account of contempt petition pursued by the petitioner. The petitioner submitted his joining on 29.11.2003.