- (1.) The Management of Andaman Nicobar Islands Forest and Plantation Development Corporation situate in the Union Territory of Andaman and Nicobar Islands is in appeal before us from a judgment and order dated 4-7-2001 passed by a Division Bench of the Calcutta High Court in CAN No. 28 of 2001 (M. A. T. No. 12 of 2001) whereby and whereunder an application for condonation of 103 days' delay in filing an appeal under clause 15 of the Letters Patent of the Calcutta High Court was not condoned as also an order dated 10-10-2001 passed by another Bench of the said High court refusing to review the said order.
(2.) Respondent Nos. l to 8 herein (Respondent Workmen) were workmen working with the Appellant in their establishment. On an allegation of commission of misconduct of giving less outturn and instigating other workmen to slow down work and give less daily outturn they were placed under suspension by orders dated 10-10-1994 and 24-10-1994- Charge Sheets containing the articles of misbehaviour and in support thereof list of documents as well as the list of witnesses which were to be brought on records for sustaining the same were supplied to the workmen. It appears that the conditions of services of the workmen are governed by the Rules framed by the appellant known as IFS rules.
(3.) The workmen despite notice did not participate in the domestic enquiry whereupon an ex parte enquiry was conducted by the Inquiry Officer. He upon completion of the enquiry sent his report to the disciplinary authority. The disciplinary authority by an order dated 12-6-1995 directed removal of the workmen from services. Along with the orders of removal a copy of the enquiry report was also enclosed.;