NORTHERN COALFIELDS LIMITED Vs. AJANTA DEB
LAWS(CAL)-2000-8-50
HIGH COURT OF CALCUTTA
Decided on August 17,2000

NORTHERN COALFIELDS LIMITED Appellant
VERSUS
AJANTA DEB Respondents

JUDGEMENT

Bhaskar Bhattacharya, J. - (1.) In this writ application the employer, Northern Coalfields Limited, has challenged an award dated December 14, 1999 passed by the Presiding Officer, Central Government Industrial Tribunal, Calcutta in reference No. 21/96 published vide Notification bearing No. L-22012/308/9-5/IR(C)-II.
(2.) The following disputes were referred to the Tribunal for adjudication:- "Whether the action of the Management of Northern Coalfields Limited of Calcutta Office in terminating the service of Smt. Ajanta Deb, Hindi Typist with effect from May 4, 1994 is legal and justified? If not, what relief the workman is entitled to?"
(3.) By the award impugned herein, the Tribunal below has answered the aforesaid questions in favour of the workman and had directed the petitioner to reinstate the concerned workman in service with effect from the date of termination along with back wages at the rate of Rs. 50/- a day.;


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