- (1.) Heard learned Counsel for the petitioner.
(2.) In this writ petition, the petitioner has challenged the Award of the Central Government Industrial Tribunal - I, Dhanbad dated 18.09.2009 in Reference Case No. 99 of 2006 whereby, in answer to the following reference "Whether the action of the management of Sijua Colliery of M/s. TISCO in dismissing Sh. Dilip Kumar Singh, Trammer from the services of the company w.e.f. 26.04.2000 is fair and justified? If not, to what relief is the concerned workman entitled?", the learned Tribunal held that the action of the Management of M/s. TISCO in dismissing the workman Dilip Kumar Singh from the service of the Company w.e.f. 26.04.2000, was not justified and hence he is entitled for reinstatement in service with continuity in service with 25% backwages.
(3.) The charge against the workman was that he was absenting from the duty for 15.07.1999 to 26.09.1999 unauthorisedly without permission and without information to the employer - Company which amounted to misconduct within the meaning of Clause 19(16) of the Company's Certified Standing orders.;