SABITA CHAKRABORTY Vs. MANAGEMENT OF NAMDUNG TEA ESTATE

JUDGEMENT

(1.) THE subject -matter of challenge is the award dated 17.9.2002 passed by the Presiding Officer, Labour Court, Dibrugarh, in Reference Case No. 19/2000 sustaining the dismissal of the writ Petitioner from service by the Respondent Management as a disciplinary measure.

(2.) I have heard Mr. A. Dasgupta, learned Counsel for the Petitioner assisted by Mr. S. Chakraborty, advocate and Mr. S.N. Sarma, senior advocate for the Respondent No. 1.

(3.) ON 9.8.1997, the Management sought an explanation from her on receipt of a complaint against her from the Assam Chah Mazdoor Sangha alleging that she used to misbehave with the outdoor patients. The Petitioner replied thereto on 12.8.1997 disclosing inter alia the actual reason for the resentment. The Management, however, on 28.8.1997 served a charge sheet on her with the imputation that she ill -treated outdoor patients who attended the garden hospital and also deprived them of proper medical attention.