SATYA BHAMA JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner-workman assailing the Award dtd. 21/6/2002 passed by the learned Presiding Officer, Jamshedpur.

(2.) An industrial dispute was raised between the respondent-company and the petitioner and the dispute was referred to the learned Labour Court for adjudication. For brevity the terms of reference are as under: "Whether the dismissal of Shri R.B Jha- Ex-ticket no. 9940/04795/1-workman of M/S. Tata Engineering and Locomotive Company Ltd., Jamshedpur is justified ?. If not, whether he is entitled to reinstatement or/and any other relief ?."

(3.) The brief facts of the case are that the petitioner joined the service of the company in the month of August 1964 as Security Guard and he was confirmed as a Watchman on 18/9/1965. The further case of the petitioner-workman was that due to his merit, honesty and sincerity, he rose to the post of Inspector in the Anti-Encroachment Sec. of the Town Security in the company. A charge-sheet dtd. 12/10/1985 was issued to the petitioner for certain acts of misconduct calling upon him to submit his explanation. The petitioner-workman submitted his explanation; however, the same was not satisfactory as per the management and thereafter an enquiry was conducted against him and the management without considering his past unblemished record of service dismissed him from service.