TATA SPONGE IRON LIMITED Vs. STATE OF ODISHA

JUDGEMENT

(1.) The writ petition was filed by the management challenging award dtd. 16/11/2012 made in favour of opposite party no.2 workman. In it was held that termination of service of the workman (Ex-Senior Weigh Bridge Clerk) by way of discharge with effect from 19/1/2008 was illegal and unjustified. Hence, the workman was found entitled to reinstatement in service with all consequential benefits. On query from Court, we are told that the workman had achieved age of superannuation on 30/6/2021, while the writ petition was pending.

(2.) On further query from Court we are told that relief under sec. 17-B in Industrial Disputes Act, 1947 was had by the workman till 30/6/2021.

(3.) Order sheet reveals there was attempt at conciliation by the writ Court, at instance of parties. The writ petition was listed and called on for hearing by this Bench on 22/11/2022. We reproduce below paragraphs 1, 2 and 3 from order made that day.