CALCUTTA DOCK LABOUR BOARD Vs. RAM AYODHYAY RAI

JUDGEMENT

(1.) Can a registered Dock Worker in the reserve pool on being convicted by a court of law for the offence under sections 302/149 of the Indian Penal Code be suspended even though he has appealed against the conviction and sentence of life imprisonment and released on bail by the Competent Authority or the Administrative Body of the Calcutta Dock Labour Board is the question which the learned single Judge has answered in the negative.

(2.) Appeal under Clause 15 of the Letters Patent has been preferred against the said judgment of the learned Single Judge.

(3.) Petitioner respondents, it is not in dispute are registered Dock Workers in the reserve pool. They, however, were charged of committing offence under section 302 read with section 149 of the Indian Penal Code and convicted after trial and sentenced to undergo rigorous imprisonment for life.