R.K. Merathia, J. - (1.) HEARD the parties.
(2.) THIS writ application has been filed for quashing the order dated 10.12.2003, passed by the learned Labour Court, Jamshedpur in B.S. Case No. 9 of 1989, directing the petitioner (hereinafter referred to as the employer) to reinstate the respondent No. 2 - Om Dutt Sharma (hereinafter referred to as the employee) in service from the date of refusal to get his joining, with full back wages and other consequential reliefs. Mr. Sanjay Piprawall, learned Counsel appearing for the employer submitted that the impugned order is perverse, whereas Mr. Manish Kumar, learned Counsel appearing for the employee supported the impugned order and submitted that the scope of interference with the impugned order is limited under writ jurisdiction.
(3.) THE facts, in short, are as follows. The employer is a registered Cooperative Society. The employee was appointed as Sales Assistant on 18.8.1965. He was suspended on 27.1.1974 pending enquiry on the charge of misappropriation of money, for which a criminal case was also instituted. He filed a case before the Assistant Registrar, Cooperative Society, which was registered as Misc. Case No. 9 of 1980, in which order of his reinstatement was passed on 31.5.1981, and accordingly, he was reinstated on 14.2.1982. He worked upto 9.11.1983.;