Union Of India Through The ... vs Veer Singh
2015 Latest Caselaw 3495 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3459 of 2002
 

 
Petitioner :- Union Of India Through The Divisional Railway Manager
 
Respondent :- Veer Singh
 
Counsel for Petitioner :- Anil Srivastava,Pratul Kumar Srivastava
 
Counsel for Respondent :- B.B. Nigam,Ram Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Pratul Kumar Srivastava, Advocate appearing for the petitioner states the order of Central Government Industrial Tribunal Cum Labour Court, Lucknow, on the preliminary issues is wholly unreasonable and unsustainable as the findings recorded by the Tribunal in the impugned order are contrary. As regard the passing of order of punishment on 21.9.1995, i.e. prior to issuance of show cause notice cannot be faulted in view of the law laid down by the Supreme Court in AIR 1966 SC 1313.

Learned Counsel for the private respondent states that he may be allowed some time to prepare the case. On his request, put up this case on 29.10.2015.

Order Date :- 27.10.2015

MH/-