PRAVEEN CHANDRA MISHRA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The instant writ application was initially preferred by the original-petitioner for quashing the Award dtd. 22/1/2002 passed by the learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court No. 1, Dhanbad in Reference Case no. 220 of 1994. Since, the original-petitioner died during pendency of this application, he was substituted by his legal heirs.

(2.) By order dtd. 26/8/1994, the Central Government has referred the following disputes for adjudication to the Tribunal;-

(3.) It has been submitted by Ld. Counsel for the Petitioner that during pendency of Reference Case No. 177 of 1990 before the Central Government Industrial Tribunal No. I, Dhanbad, the original petitioner was served with the charge-sheets, which were opposed by him by filing objection-petitions. Without disposing of such objection- petitions and without adhering to the mandatory provisions of the Industrial Disputes Act, 1947, the Project Officer, carrying grudge and bias against the Petitioner, appointed an Inquiry officer, who issued a notice on 27/2/1993 and fixing 5/3/1993 as the date of enquiry to be held in the office of the General Manager (KTA), Kathara which was received by the Petitioner on 2/3/1993 but no enquiry was held on the said place and no information was given to the Petitioner about change of venue and time of enquiry.