OFFICER IN CHARGE Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr. B.K. Nayak, learned counsel for the petitioner. None appears for the opposite parties nos.2 and 3.

(2.) The petitioner Officer-in-charge (RRII), Rubber Board of India who was the 1st Party Management in Industrial Dispute Case No. 26 of 1998 (Central) has challenged the award dated 01.06.2000 passed by the Presiding Officer, Industrial Tribunal, Orissa, Bhubaneswar in the aforesaid I.D. Case in directing the 1st Party Management to provide employment to the opposite party no.3 Smt. Rohini Das, W/o- Late Kashinath Das on compassionate ground.

(3.) The Government of India in the Ministry of Labour in exercise of powers under section 10(1)(d) & 10(2A) of the Industrial Disputes Act, 1947 referred the following dispute for adjudication: