- (1.) The appellant in this MAT dated August 8, 2012 under cl. 15 of the Letters Patent is aggrieved by an order of a Judge of this Court dated July 5, 2012 disposing of his WP No. 474 of 2012 under art. 226. The appellant filed the WP questioning an award of the Labour Court, A & N Islands, Port Blair dated January 31, 2012 in an ID Case No. 4 of 2009.
(2.) The ID Case had been registered by the Labour Court on receipt of an order of reference dated July 16, 2009 made by the A & N Administration under s. 10 of the Industrial Disputes Act, 1947. The schedule to the order of reference is quoted below:- "Whether the action on the part of the Deputy Conservator of Forest, Wild Life Division, Port Blair imposing upon penalty of compulsory retirement to Smti Parvathy Uapadhyay, Workmen is legal and justified. If not, what relief the workman concerned is entitled to?"
(3.) By a charge-sheet dated March 11, 2004 the Deputy Conservator of Forests, Wildlife Division-I of the Forest Department of the A & N Islands initiated a disciplinary proceeding against the respondent. At that date she was working in the Department as a Regular Mazdoor.;