DEPOT MANAGER Vs. VIDYAWATI RAMSWAROOP VERMA

JUDGEMENT

(1.) Regard being had to the similitude of the issue involved, both the petitions were heard analogously and decided by this common order. For convenience sake, facts of Writ Petition No.13725/2014 are taken into consideration.

(2.) Present petition is preferred by the Senior Depot Manager of IOCL being crestfallen by the award dtd. 31/3/2014 (Annexure P/1) passed by the Central Government Industrial Tribunal/Labour Court, Jabalpur (hereinafter referred as 'Tribunal') whereby the reference answered in favour of workman and award is passed and action of management/petitioner found illegal and improper and petitioner is directed to reinstate the workman with 30% back wages.

(3.) Precisely stated facts of the case are that petitioner appointed the respondent/workman on the post of Typist cum Clerk w.e.f. 30/9/1999 and was posted in the Office of Senior Depot Manager, IOCL Marketing Division, Mangaliagaon, Depot Indore. Respondent is differently abled lady and was offered appointment under physically handicapped category by the petitioner. On account of her own health condition as well as medical condition of her mother, she applied for grant of leave from time to time which were duly sanctioned to her by the petitioner considering her claim. It appears that because of medical condition of her mother, she sought Leave Without Pay on 24/3/2000. She was called by the then Depot Manager, Shri S.G. Alone (MW-1) and asked the petitioner to sign some papers for purpose of regularizing her leave. She signed those blank papers as per the direction of the said officer.