O S VASUKUTTAN Vs. INDUSTRIAL COURT CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks to challenge the legality and validity of the order dated 12.08.2002 (Annexure-P/10) passed by the Industrial Court in Appeal No.39/M.P.I.R. Act/96 (Shri O.S. Vasukuttan vs. Managing Director, SAIL) & Appeal No. 40/M.P.I.R. Act/96 (Steel Authority of India Limited vs. Shri O.S.Vasukuttan).

(2.) THE facts, in brief, as projected by the petitioner for adjudication of the case, are that the petitioner was employed as Scale Car Operator, in the Blast Furnace Department of Bhilai Steel Plant and the petitioner's token number was 24031 and P. No. was 68711. On 23.01.1985, a charge sheet was issued to the petitioner stating that he was absenting from his duties since 13.10.1983 unauthorizedly without assigning sufficient and cogent reasons. However, in the said charge sheet it was mentioned that the petitioner has sent leave application from his home State i.e. Kerala.

(3.) THEREAGAINST, the respondent No.2 filed an appeal before the Industrial Court in Appeal No.40/M.P.I.R.Act/96. The petitioner also filed an appeal, bearing No.39/M.P.I.R.Act/96, against the order of denial to grant back wages. Both the appeals were decided by the Industrial Court by the impugned order dated 12.08.2002, whereby, the appeal of the respondent No.2 was allowed and set aside the order passed by the Labour Court. In the same order, the appeal preferred by the petitioner claiming back wages was rejected. Thus, this petition.