- (1.) This petition has been filed by the State- Management against the award of the Labour Court reinstating the workman with 75% back wages.
(2.) The workman was appointed as a Helper in the year 1988 and was later designated as Conductor. His services were terminated on 23.6.1993 on account of his absence from duty from 5.9.92 to 21.10.92.
(3.) The Labour Court held that since no inquiry was held, termination of service was not justified. It was also held that the period of absence for a short duration could not be considered serious misconduct when the workman had left his place. Accordingly, the workman was directed to be reinstated with 75% back wages.;