- (1.)The petitioner has filed the present petition challenging the award dated 1/04/2019, passed by C.G.I.T./LC/R/73/2005 whereby, the claim of the predecessor-in-title of the petitioners(late workman) for setting aside his termination alongwith incidental benefits has been dismissed.
(2.)During the course of the litigation, workman Late Ramchandra Bohare died and, therefore, the petitioners, who happens to be his wife and children, have been brought on record as legal heirs of the deceased workman.
(3.)Brief facts leading to filing of the present petition is that Late Shri Ramchandra Bohare(deceased Workman) was terminated from his service by the respondent in the year 1983. On 8/03/1983, Late Ramchandra Bohare was served with a one month notice of termination under Rule 5 of the Central Civil Services(Temporary Service) Rules, 1964, but even before expiry of a month, deceased Workman was terminated vide order dated 15/03/1983.