Santosh Hegde, J. - (1.) The Management of Muriadih colliery of M/s. BCC Ltd. is in appeal against the award made by the Central Industrial Tribunal (No.2), Dhanbad dated 11th of October, 1991 in an industrial dispute referred to it under Section 10 of the Industrial Disputes Act, 1947.
(2.) By the said award the Tribunal upholding the misconduct of the two workmen set aside the punishment of dismissal and directed reinstatement of the said workmen without payment of back wages and with permanent stoppage of one increment. The Tribunal also directed the workmen to give the continuity of their service.
(3.) The writ petition filed by the Management as against the said reduction in sentence before the learned single Judge and an appeal before the Division Bench of the Patna High Court having been dismissed, the Management appellant is in appeal before us.;