D.M. Dharmaohikari, J. - (1.)The petitioner was employed on the post of lineman in the respondent Madhya Pradesh Electricity Board. The Board, for his alleged unauthorised absence for a long period of more than 3 years between 3.3.80 to 30.6.83, refused to allow him to rejoin on the post.
(2.)The petitioner approached the Labour Court under Sec. 31 (3) of the M.P. Industrial Relations Act, 1960. The Labour Court, Shahdol by its award at. 31.7.85 directed his re-instatement in service with back wages from 1.7.83 i.e. the alleged dated on which he had reported for re-joining.
(3.)The Industrial Court in appeal preferred by the Board by impugned order dated 19.9.90 set aside the award of the Labour Court and held that the petitioner having remained absent unauthorisedly for a long period of more than three years, n under Standard standing orders 12 (1) (p) of the M.P. Industrial Employment (Standing Order Act, 1961) could have been termination from service.