SANKAR PARIDA Vs. KONARK JUTE LIMITED

JUDGEMENT

(1.) THIS appeal challenges the judgment and order dated 20.04.2005 passed in W.P. (C) No. 4885/2005 affirming the award dated 27.04.2000 rendered by the learned Labour Court, Bhubaneswar in Industrial Dispute Case No. 78 of 1992 maintaining the dismissal of the appellant/writ petitioner from service as a disciplinary measure.

(2.) WE have heard Mr. M.K. Sahoo, learned counsel for the appellant and Mr. P.K. Lenka, learned counsel for respondent Nos. 1 & 2.

(3.) IN the written explanation submitted by the appellant/writ petitioner, he in substance claimed that he had occupied the Company's Qtrs. No. WD -16 (Workers Colony) on the oral permission granted by the concerned authority. He therefore denied the charge.