- (1.) Heard learned counsel for appellant.
(2.) The appellant has preferred this intra court appeal against order dated 4th November, 2008 passed by Single Bench, whereby S.B. Civil Writ Petition No.5522/2001, filed by respondent, has been allowed in part and in lieu of reinstatement of appellant, a lump sum compensation of Rs.1 lac has been awarded in his favour.
(3.) The Central Government, Ministry of Labour, New Delhi made a reference on 13rd September, 1995 to Central Industrial Tribunal, Jaipur as to, "whether the action of the management of All India Radio Civil Construction Wing in terminating the services of Shri Ram Khilawan is legal and justified If not, to what relief the workman is entitled to -;