COLLECTOR MISHRA Vs. MANAGEMENT OF BOKARO STEEL PLANT

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The present writ petition has been filed for quashing the Award dated 13.03.2004 passed in Reference Case No. 09 of 1999 by the Presiding Officer, Labour Court, Bokaro Steel City, whereby the reference has been answered against the workman. The terms of reference is as follows:

(3.) It appears that the workman has proceeded on leave from 11.09.1984 to 12.10.1984 on the ground of illness of his mother. Subsequently, he sent information by a letter dated 19.10.1984 that he would not be able to join the service for further three months due to his mother's death. This request has been rejected by the management and has directed him to join the duty immediately by 13.10.1984. Again by the notice dated 29.10.1984 he was asked to report for duty on or before 12.04.1985, failing which it will be presumed that he has left his service. In spite of above notice, the petitioner-workman has not joined the duty, and accordingly, in terms of Clause 20(xi) of Certified Standing Order, his name has been struck off from the roll of the company w.e.f. 07.06.1985.