SAMIJUDDIN AHMED Vs. BONGAIGAON REFINERY & PETROCHEMICALS LTD

JUDGEMENT

(1.) This appeal arises out of an order passed by the learned Single Judge dated 23.6.1997 in Civil Rule No. 4439 of 1995.

(2.) We have heard Mr. LP Sarma, learned counsel appearing for the appellant and Shri PC Deka, learned senior counsel appearing for the respondents. We have also perused the judgment of the learned Single Judge.

(3.) It appears that the appellant was appointed in Bongaigaon Refinery & Petrochemicals Ltd, Dhaligaon, District Kokrajhar, Assam, but later his services were terminated on the ground that he had made a misrepresentation that no one from his family was given employment in the said establishment, whereas in fact other members of his family had already been employed. The petitioner being aggrieved by the said order, sought the dispute to be referred for adjudication before the Labour Court which request was, however, not accepted by the Central Govt. Against the said order he preferred a writ petition. Ultimately, this Court issued a direction to the Central Govt to reconsider the matter. On reconsideration, the Central Govt referred the dispute for adjudication by the Industrial Tribunal, Guwahati under the provision of section 10 (1) of the Industrial Dilutes Act. The dispute as referred is as follows :