Aloke Chakrabarti, J. - (1.) The award dated 5.11.1994 is the subject-matter of challenge here at the Instance of employer. A charge-sheet had been issued against the respondent No. 2 workman relating to claim of leave travel concession and upon completion of disciplinary proceeding by order dated 26.12.1975, the respondent No. 2 workman had been dismissed. The dispute having been referred to. the Labour Court decided the same by the impugned award.
(2.) Learned counsel for the petitioner employer contended that in the impugned, award, there is no finding as to whether the enquiry was fair and proper although an issue to the said effect had been raised as additional Issue No. 3.
(3.) Further contention of the learned counsel for the petitioner was that the award had been given in favour of the workman solely on the ground that the charges levelled did not come within the provision of clause (c) of paragraph 20 of the Standing Orders and, therefore, the order of dismissal had been quashed with consequential direction.;