NIMAI DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.N. Sarma, learned counsel for the petitioner and Mr. G.N. Sahewalla, learned senior advocate appearing for the respondent.

(2.) This is an application under Article 226 of the Constitution filed by the petitioner Shri Nimai Dutta challenging the award dated December 20, 2000 passed by the Labour Court, Assam, Dibrugarh in Reference Case No. 18/95.

(3.) The facts of the present case are that the petitioner was a workman serving in Hukanpukri Tea Estate in the district of Tinsukia and he was chargesheeted for an 5 alleged incident on March 15, 1994. Thereafter a domestic enquiry was conducted and acting on the report of the enquiry the petitioner was dismissed from service. An industrial dispute was raised and the matter was referred to the Labour Court by the State Govt. to adjudicate the following issues: