G.A.SANAP, J. - (1.) Both the letters patent appeals arise out of the same Judgment dated 12th April, 2010 in Writ Petition No.5603/2009. The learned Single Judge partly allowed the writ petition and set aside the order dated 1st April, 2009 passed in Case No.CGIT/NGP/ 69/04 by the Presiding Officer and Central Government Industrial Tribunal-cum-Labour Court, Nagpur (in short, C.G.I.T. ") upholding the order of termination of the employee from service and remanded the matter back to the C.G.I.T. Both the parties in the writ petition have challenged the order of remand passed by the learned Single Judge.
(2.) In this judgment the petitioner-employee before the C.G.I.T. would be referred as the appellant and the employer would be referred as the respondent.
(3.) The appellant made a complaint to the Central Government about the unlawful termination of her services by the respondent. The Central Government, therefore, referred the dispute between the appellant and the respondent to the C.G.I.T.;