SUNIL KUMAR ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ application the petitioner who was carrying on business under the trade name Bhowra Coke Company as the sole proprietor challenges the award of the Central Government Industrial Tribunal (No. 3) at Dhanbad, respondent No. 2 passed in reference case No. 79 of 1968 dated the 30th September, 1970 (annexure 13 to the writ application) by which the termination of the service of S.C. Chakravarty alias Sudhir Chandra Chakarvarty (respondent No. 3) has been declared to be unjustified and held entitled to be reinstated with full back wages, allowances, bonus and all other dues as if he was in employment throughout from the date of his suspension till his reinstatement. The petitioner also prays for issue of a writ of mandamus commanding upon the Union of India through the Under Secretary to the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment, New Delhi, respondent No. 1) and the Presiding Officer, Central Government Industrial Tribunal No. 3 at Dhanbad (respondent No. 2) not to give effect to the aforesaid award.

(2.) In order to appreciate the points raised in this writ application I shall state the relevant facts:

(3.) By a letter dated the 16th August, 1960 (Annexure 1) issued by the Works Manager of the Bhowra Coke Plant to respondent No. 3, he was transferred from the coke plant at Bhowra to the fire-brick plant at Kumar Juri on the same emoluments which he was drawing over and above a personal allowance of Rs. 10.00 only. He was also directed by the said letter to report to duty on 18th August, 1960 and vacate the quarter which he was occupying at Bhowra and occupy the quarter at Kumar Juri. It is said that respondent No. 3 did not obey the aforesaid order of transfer and wrote a letter on the next day, namely, the 17th August, 1960 (Annexure 2) asserting therein that his services were not transferable. Thereafter respondent No. 3 was served with a charge sheet contained in the letter dated the 20th August, 1960 (Annexure 3) asking him to show cause against the charges and if the same is proved why he should not be dismissed. In pursuance of the aforesaid charge sheet and the notice, the workman, respondent No. 3 showed cause, a copy of which is made annexure 4 to the writ application. Thereafter a departmental enquiry was held by the Works Manager of the Bhowra Coke Company in which respondent No. 3 participated, his statement was recorded which, according to the petitioner, respondent No. 3 refused to sign and ultimately the enquiry officer by his report on 3rd September, 1960 found him guilty and submitted the same along with the deposition of the workman recorded by him. The enquiry report and the deposition of the workman have been collectively marked as annexure 5. According to the petitioner, the report was thereafter considered and by letter dated the 6th. September, 1960 (Annexure 6) the service of Respondent No. 3 was terminated for mis-conduct which was proved against him. This letter of termination, it is alleged by the petitioner, was received by respondent No. 3 on the 9th September, 1960.