IRINGMARA TEA ESTATE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Purkayastha, the learned counsel for the petitioner and Mr. R. Dhar, the learned counsel for the respondent No. 6. Also heard Mr. M.R. Adhikari, learned State Counsel appearing for the respondent No. 1.

(2.) The petitioner is the Iringmara Tea Estate and is represented by its Manager. Being aggrieved with the Award dated 31.05.2016 passed by the Industrial Tribunal, Cachar, Silchar in Reference Case No. 3/ 2011, whereby the Tribunal directed the petitioner to reinstate the respondent No. 6 into service with back wages by holding his dismissal from service on the basis of the Inquiry Report of the Inquiry Officer to be not proper has filed the instant writ petition.

(3.) Brief facts of the case according to the petitioner is that the petitioner is a registered Company under the Companies Act dealing with tea business and having its registered office at Kolkata. The petitioner company's tea garden viz; Iringmara Tea Estate is situated in the district of Cachar, Assam and for the purpose of tea cultivation, maintenance and production of tea, the Management of the Tea Estate has engaged a number of staff labours on regular as well as on temporary basis.