HINDUSTHAN STEEL LTD Vs. PANDA G S

JUDGEMENT

(1.) THE industrial dispute, out of which this writ petition filed by the employer, Hindusthan Steel, Ltd. , Rourkela, was referred to the labour court by the Government of Orissa was in these terms: Whether the termination of the service of Ghanashyam Panda of the Power Plant of Hindusthan Steel, Ltd. , Rourkela is proper ? If not, what relief he is entitled to?

(2.) THE labour court, by its award dated 23 May 1964, found that the termination of the services of the said workman G. S. Panda is not justified and directed the management to reinstate him as early as possible with full back-wages as stated in the award. It is this award which is being challenged in this writ petition.

(3.) ON 17 August 1959, G. S. Panda was offered the post of fitter in Hindusthan Steel, Ltd. , for three years being the duration of his appointment. On 10 January 1961 he was promoted to the post of electrical fitter with effect from the date he assumed charge of his new assignment. In the order of promotion it was stated that Panda would be on probation for a period of six months and would be governed by the rules and regulations of the project in force from time to time. By an order dated 14 August 1962 Panda, while working as electrical fitter, was relieved of his duties with effect from 2 September 1962 resulting in the industrial dispute referred by the State Government to the labour court in terms aforesaid.