ANUPAMA INDUSTRIES Vs. PRESIDING OFFICER, INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The Management is petitioner challenging award dtd. 7/8/2015, whereunder reinstatement and 40% of back wages were directed. The award was made on a claim lodged by the workman under Sec. 2-A(2) in Industrial Disputes Act, 1947.

(2.) Mr. Panigrahi, learned advocate appears on behalf of petitioner and submits, on and from 25/7/2012 the workman voluntarily abandoned his job. Without prejudice to his contention that there is no appointment nor termination letter tendered in the industrial tribunal, he submits, two registered notices were sent to the workman, respectively dtd. 5/8/2012 and 26/9/2013. While there is disclosure to show dispatch of the first notice, the second was returned unserved with remark. 'Insufficient address hence, returned to sender'. In the circumstances, finding by the industrial tribunal that the workman's services had been terminated, is perverse. He seeks interference.

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of opposite party no.1.