TATA CHEMICALS LTD. Vs. SOMA BHIMA

JUDGEMENT

(1.) By way of this Petition under Article 226 and 227 of the Constitution of India the Petitioner has challenged the Award of the Labour Court Jamnagar dtd. 6/1/2006 passed in Reference (LCJ) No.470 of 1991 granting reinstatement with 50% back-wages to the Respondent Workman. FACTS:

(2.) The Petitioner is a Company incorporated under the Companies Act, 1956 engaged in the manufacture of soda ash, salt and other chemicals. The Respondent workman was working in the Foundary Department of the Factory of the petitioner.

(3.) On 18/4/1991 at around 7.15 pm the workman alongwith 2 to 4 other workmen assaulted one Punja Naran with a knife causing him grievous injury. After recording preliminary statements of various persons a charge sheet was issued to the respondent workman on 23/4/1991.