Ashok Parihar, J. - (1.) Petitioner has challenged the award dated 01/06/2004 passed by the Central Industrial Tribunal, Jaipur by which while holding the termination of service of the respondent No.1, the concerned workman as illegal and unjustified, the concerned workman has been held entitled for all consequential benefits. Since during the pendency of reference the concerned workman had already reached the age of superannuation on 28/02/1998, the tribunal directed the petitioner department to give all retiral benefits to the concerned workman as if he had never been dismissed from service. While granting the above relief the tribunal had taken note of the fact that the concerned workman had already been acquitted in the criminal case and further three similarly situated persons having already been exonerated by the appellate authority under identical circumstances.
(2.) Since after due consideration proper discretion has been used by the tribunal in granting appropriate relief to the concerned workman, in the facts and circumstances, no further interference is called for by this Court.
(3.) The writ petition is dismissed accordingly as having no merits. Writ petition dismissed.;