MANAGEMENT OF STEEL AUTHORITY OF INDIA LTD Vs. PRESIDING OFFICER, LABOUR COURT AND THE CONCERNED WORKMAN SRI U.S.PATHAK

JUDGEMENT

(1.) HEARD the parties, and with their consent this writ application is disposed of at this stage itself.

(2.) THE petitioner i.e. the management of Steel Authority of India Ltd., Bokaro Steel Plant, has challenged the award dated 06.08.2001 pronounced on 28.01.2002 as contained in Annexure -8 to this writ petition, by which the labour court, Bokaro Steel City, in answer to a reference made to it held that the termination of the workman namely Uday Shankar Pathak, Trainee No. 812471 by the management was not justified.

(3.) THE facts, in short, are that the workman namely U.S. Pathak was appointed as Junior Operative Trainee in the year 1972 in Bokaro Steel Plant, and he was required to undergo training for 11/2 years, and on successful completion thereof he was to be absorbed on regular basis, but before even completion of one year of training, a charge sheet was served on him on 10.11.1973 whereby he was asked to submit his reply against the allegation of commission of misconduct, to which he submitted his reply. His reply was found to be unsatisfactory. The management constituted an Enquiry committee, which conducted enquiry and thereafter submitted its report holding the workman to be guilty of the charges levelled against him. On the basis of the said enquiry report, the concerned workman was terminated from the Traineeship by an Office order dated 11/14.01.1975.