BHASKAR BHATTACHARYA, J. - (1.) The employer has come up with the instant writ application challenging an award dated September 19, 1995 passed by the Central Government Industrial Tribunal at Calcutta.
(2.) The following disputes were referred to the Tribunal for adjudication: "Whether the action of the Management of Calcutta Telephones, Department of Telecommunication, Taher Mansion, 8, Bentinck Street, Calcutta-1 in terminating the services of Sri Rajat Chatterjee, casual workman with effect from January 1, 1989 is legal, proper and justified? If not, to what relief the workman is entitled to?"
(3.) At the time of hearing before the Tribunal, the workman alone led evidence but the employer did not come forward to controvert the evidence adduced on behalf of the employee.;