- (1.) This appeal is preferred against the judgment and order of a learned Judge of this Court passed on August 29, 2000 by which the award passed by the Central Government Industrial Tribunal, Calcutta was affirmed and the reference that was made for decision before the Central Government Industrial Tribunal was decided in favour of the employee- respondent. Feeling aggrieved by this order of the learned Judge, this appeal has been preferred by the General Manager, Calcutta Telephones.
(2.) The disputes that were referred to the Central Government Industrial Tribunal, Calcutta (hereinafter referred to as the Tribunal) were in the following manner: "Whether the action of the management of Calcutta Telephones, Department of Tele-Communication, Tejo Mansion, Calcutta-1 in terminating the service of Sri Rintu Bagchi casual labour with effect from July 1, 1987 is justified? Ifnot to whatrelief he is entitled?"
(3.) Before we go into the merits of this appeal we must narrate certain salient facts which would be required for disposal of this appeal.;