(1.) The matter was heard at length earlier when Mr. D.N. Pandey, learned Counsel for the petitioner had argued his case and Mr. P.K. Verma, learned Sr. Counsel for the Bihar State Road Transport Corporation had also argued at length. The matter was thereafter adjourned on the prayer of Mr. D.N. Pandey for his reply. Today when the matter is called out Mr. D.N. Pandey is not present. Since it has already been heard on merit at length it is being disposed of by this order.
(2.) The petitioner seeks quashing of the award dated 12.7.1993 so far as it relates to the petitioner passed by the Presiding Officer, Labour Court, Patna by which he has held that the punishment of dismissal/discharge of the services of the petitioner is justified and, accordingly, he was not inclined to interfere with the punishment levied by the Management against him.
(3.) The Government of Bihar in the Department of Labour, Employment and Training by its notification dated 17.7.1987 referred the following industrial dispute for adjudication by the Labour Court, Patna: