D.G.R. Patnaik, J. - (1.) BOTH these writ applications arise out of the common impugned Award dated -31.12.2002, passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 2, Dhanbad in Reference Case No. 162 of 1999.
(2.) THE Central Government in the concerned Department, had referred the Industrial dispute raised under Section 10(1)(d) of the Industrial Disputes Act, 1947, for adjudication to the industrial Tribunal vide its letter of reference dated -16 March, 1999. The terms of the reference was as follows: Whether the termination of services of the workman, Shri Sudhir Pandit by the Management of the G.P.O. Post Office, Doranda, Ranchi is legal and justified? If not, to what relief, the workman is entitled?
(3.) HEARD the learned Counsel for the parties.;