EMPLOYERS IN RELATIONS TO THE MANAGEMENT OF M/S. CENTRAL COALFIELDS LIMITED Vs. THEIR WORKMAN DASRATH GOPE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed by the Management of M/s Central Coal Fields Limited (CCL) seeking to quash the award dtd. 23/11/2011 passed by the Central Government Industrial Tribunal No. 1, Dhanbad (hereinafter referred to as the "Tribunal") in Reference No. 279 of 2000. By this award, the Tribunal directed the reinstatement of the Respondent - Workman, Dasrath Gope, with 50% back wages from the date of his dismissal until his reinstatement, along with all consequential benefits.

(3.) The facts of the case are in a narrow compass. The Respondent, Shree Dasrath Gope, was allegedly appointed as a Trainee in Category 1 by an appointment letter dtd. 10/13/1995 under the Land Loser Scheme. He represented himself as the grandson of Sahdeo Kurmi, the landowner whose property was acquired by CCL for mining. However, the Management later discovered that the Respondent had entered service by providing incorrect information and committing fraud, as he was not related to Sahdeo Kurmi. In fact, Sahdeo Kurmi's son, Sohrai Kurmi, had already been appointed in exchange for the land acquired by CCL through another appointment letter dtd. 02/12/1995.