- (1.) THE parties agreed for disposal of this writ petition at this stage. Heard the parties at length.
(2.) THIS writ petition has filed against the Award dated 22-7-2005, passed in Reference Case No. 94 of 1993, by the Central Government Industrial tribunal No. 1, Dhanbad, Jharkhand. By order dated 12-11-1993, the following dispute was referred for adjudication: "whether the action of the District Manager, FCI, ranchi, is justified in terminating the, services of shri Sadhan Kumar Das, Electrician, w. e. f. 1-12-1985 without paying him notice pay in lieu of one month notice and retrenchment compensation though he has worked more than 240 days of service in a year prior to date of termination? If not, to what relief the workman is entitled and from which date?"
(3.) THE case of respondent No. 2 inter alia was that he was a casual electrician but from 1-1-1986, he was stopped from attending his duty without compliance of section 25f of the I. D. Act. He claimed for reinstatement with full back wages in time scale and also for regularisation of service.;