GENERAL SECRETARY CHEMICAL Vs. MANAGEMENT NATIONAL CHEMICAL

JUDGEMENT

(1.) THE writ petitioner has filed this application under Articles 226 and 227 of the Constitution of India, praying, that an award incorporated in Annexure 2 given by the Presiding Officer, Labour Court, Patna, dated the 21st August, 1970 be quashed by a writ of certiorari,

(2.) THERE was a reference to the Labour Court by the State Government, as to whether the dismissal of 15 erstwhile employees of the National Chemical and Pharmaceutical Works, Kankar Bagh Road, Patna, was justified or not and if the dismissal was not justified, to what reliefs these dismissed employees were entitled and the Presiding Officer has held, on a consideration of all the materials on record, that these employees had properly been dismissed on the charges levelled against them, and that they were not entitled to reinstatement or to any other relief.