Arun Kumar Mitra, J. - (1.) This writ petition has been filed challenging the Order No.69 dated July 15, 1998 in the case being No. VIII-140/94 including order No. 91 dated December 14, 1999 and the award dated June 01, 2000 passed by the 8th Industrial Tribunal respectively. The fact as made out in the writ petition is inter alia as follows :
(2.) The petitioner No. 1 is a Central Government undertaking and the Central Government exercises pervasive control and day to day administration over the affairs of the petitioner No.1. The industry of the petitioner No. 1 is carried on by order under the authority of the Central Government and as such the appropriate Government within the meaning of section 2(a) of the Industrial Disputes Act, 1947 is Central Government.
(3.) The respondent No.4 was appointed in the company in November, 1969. The said respondent had a very unmeritorious service record inasmuch as during his tenure of service he was warned and cautioned 25 occasions.;