HINDUSTAN STEEL Vs. A K ROY

JUDGEMENT

(1.) IN this application under Articles 226 and 227 of the Constitution, the petitioner m/s. Hindusthan Steel, Limited Rourkela prays for issue of a Writ of Certiorari or any other writ or order quashing the award dated 31st August, 1965 passed by the Presiding Officer, Industrial Tribunal, Bhubaneswar by which the said Tribunal ordered the reinstatement in service of opposite party No. 1 Sri Ajit Kumar Ray with full back wages. In the year 1955, Sri Ajit Kumar Ray was admitted as a trade Apprentice for the purpose of training by Hindusthan Steel Limited and on successful completion of the three years' period of training he was by letter dated 9-10-1958, informed that having completed his training with effect from 19-9-58, he should enter into an agreement to serve the Company for a period of five years. There is nothing on record to show that Sri Ray ever executed the required bond. He was however appointed as a skilled worker (fitter) with effect from 19-958. The order of appointment may be quoted: management EX. No. 5 hindusthan STEEL LIMITED kourkela STEEL PLANT rourkela: ORISSA. OFFICE ORDER No, 4044 dated 22-9-1959. Consequent on the successful completion of training Sri A. K. Ray has been appointed in this Organisation as Skilled Worker (Fitter) on a pay of Rupees 72/- per month in the scale of 60-3-90/-with effect from 199-1958. (Forenoon ).

(2.) PROVIDENT fund, leave, dearness allowance and other allowance etc. , will be regulated, under rules of the Company in force from time to time.

(3.) HE will have to execute a bond to serve the Company for a term of 5 years.