S.N.PRASAD,J. - (1.) This writ petition is under Article 226 and 227 of the Constitution of India wherein the award dated 30.12.1999 passed by the Labour Court, Sambalpur in I.D. Case No. 50 of 1993 is under challenge.
(2.) The petitioner has made a dispute against his termination which ultimately been referred before the Labour Court for its adjudication by making the following reference:- "Whether the action of the management of M/s. Orissa Cement Ltd., Rajgangpur in terminating the employment of Sri Jagadish Chandra Das with effect from 6.10.1990 on the ground that he failed to produce the Lineman 'B' Licence within the stipulated period in spite of the fact that such inability on the part of the workman was beyond his control which has also been duly explained to the management and thereupon extension of the period sought for, is legal and/or justified ? If not, to what relief the workman is entitled?"
(3.) The Tribunal while adjudicating the issue by recording the deposition and by going through the various documents produced by the respective parties has answered the reference against the workman which has been assailed by filing this writ petition before this Court on the ground that the Tribunal has appreciated the fact in right perspective, the Tribunal has taken into consideration the violation of the principle laid down under Article 14 of the Constitution of India since he has given parity with the other employees who were similarly situated and as such the award is perverse, hence the same needs interference by this Court under Articles 226 and 227 of the Constitution of India.;