- (1.) This appeal by leave of this Court is preferred against judgment and order dated 8th of February 2000 made by the Gauhati High Court in Writ Appeal No. 519 of 1997 confirming an order of the learned single Judge of the same Court in Civil Rule No.1485 of 1992 dated 19th July, 1997. The original writ petition was filed by the first respondent herein against an award made by the Labour Court dated 21st of August, 1991 which award upheld the decision of the appellant-management to dismiss the concerned workmen on the ground of proved misconduct.
(2.) Facts necessary for the disposal of this appeal are as follows : Concerned workmen who are represented by the first respondent herein were in the employment of the appellant-management which was managing a Tea Estate. It is the case of the management that in pursuance to a demand for bonus of 20% made by the workmen which was not acceded to by the management, certain workers came in a mob on the night of 12th-13th of October, 1980 to the bungalow of Manager of the Tea Estate, armed with lethal weapons such as lathis, bows and arrows and axes and they gheraoed the Manager and others and by threat demanded bonus at the rate of 20% as against 8.33% offered by the management. The gherao according to the management continued till 3.00 A.M. on 13-10-1980. It is also alleged that on being informed, the police, Bilasipara arrived at the Estate but the mob consisting the workmen became violent and damaged the bungalow and other property of the Estate. It is also alleged that during the wrongful confinement of the Manager, he was compelled to sign a document, agreeing to pay 20% bonus. It is based on the above allegations, a domestic enquiry was instituted against the concerned workmen and after the enquiry, on the report of the Enquiry Officer, the workmen concerned were dismissed from service. Pursuant to the said decision, an application under Section 33(2)(b) of the Industrial Disputes Act (for short, 'the Act') seeking approval of the Labour Court of the action of the management in dismissing the concerned workmen was filed. The Labour Court at Gauhati approved the action of the management in dismissing the concerned workmen on 30th July, 1983.
(3.) Nearly 7 years after the order of dismissal i.e. on 4-3-1987 a reference under Section 10 of the Act was made by the concerned Government referring a dispute to adjudication to the Industrial Tribunal, Assam (Labour Court). The said dispute pertained to the justification of the order of the management in dismissing the concerned workmen as also to the question of entitlement of the workmen for re-instatement with full back wages in the event of the Labour Court coming to the conclusion that the dismissal was not justified.;