RAJA KISHORE PANDA Vs. MGMT

JUDGEMENT

(1.) The Writ Petition was moved before Co-ordinate Bench as long back as on 6/9/2016. There was direction for issuance of notice. It then was listed before us on 28/2/2023. By order made that day, learned advocates engaged by Opposite Party No.1 (Management) obtained leave to retire on submission of Memo saying lack of instructions.

(2.) Today Mr. Swain submits, finding in the award is perverse. His client could not have been held to have voluntarily abandoned his employment in the facts and circumstances. The finding is also illegal as against law declared by the Supreme Court in G.T. Lad v. Chemicals and Fibers India Limited, AIR 1979 SC 582.

(3.) The Management going unrepresented, we perused impugned Award dtd. 26/12/2015 and heard Mr. Swain on his client's contention that he did not voluntarily abandon his employment.