STEEL AUTHORITY OF INDIA LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In W.P. (C) No.1001 of 2008, the petitioner has challenged the order dated 22.11.2007 passed by the learned Presiding Officer, Industrial Tribunal, Rourkela in I.D. Misc. Case No.37 of 2001 in an application under Section 33 (2) (b) of the Industrial Disputes Act (hereinafter in short as "the Act") filed by it. Similarly, in W.P. (C) No.1002 of 2008, the petitioner has challenged the order dated 22.11.2007 passed by the learned Presiding Officer, Industrial Tribunal, Rourkela in I.D. Misc. Case No.40 of 2001 in an application under Section 33 (2) (b) of the Industrial Disputes Act (hereinafter in short as "the Act") filed by it.

(2.) Since common questions of law are involved in both the writ petitions, the same are heard together and the following common judgment is passed thereon.

(3.) In both the writ petitions, the petitioner-management filed the aforesaid Misc. Cases after completion of the inquiry and the report submitted by the inquiring officer with a finding that the delinquents were guilty. Copies of the enquiry report were supplied to the delinquents and penalty of removal from service was imposed on them. Accordingly, the same was referred to the Tribunal for approval under the above provision.