ARUN TANDON, J. - (1.) THERE are two connected writ petitions, one filed by the employer and the other by the employee against the same award of the Labour Court dated 11th December, 1981.
(2.) HEARD Sri P.K. Mukharji, learned Counsel for the employer, Sri K.P. Agarwal, learned Counsel for the workman and Sri Piyush Shukla, learned Standing Counsel for the State. The facts of the case is that Sri Man Bahadur Singh, workman was dismissed from service, after holding disciplinary proceedings, on 2 -12 -1975. The charge against Sri Man Bahadur Singh was that he had misbehaved with the Senior Officer and threatened to kill him with an iron rod during working hours of the industry. He also used abusive language towards his Senior Officer.
(3.) FEELING aggrieved by the aforesaid punishment order, the workman raised an industrial dispute. The State Government in exercise of power under Section 4 -K of the Industrial Disputes Act referred the matter of adjudication to the Labour Court, Gorakhpur. The said dispute was, however, transferred to the Labour Court, Allahabad and was registered as Adjudication Case No. 44 of 1979 at Allahabad.;