DILIP KUMAR VERMA Vs. EMPLOYER

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:

(3.) This writ petition has been filed challenging the order dated 4 th August 2012 as contained in Annexure-5 passed in Reference Case No. 10/2005, whereby the claim of the petitioner for reinstatement with all consequential benefits has been declined. During the course of arguments, it is not in dispute that no domestic enquiry was held in the present case. The terms of reference were as follows: -