Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for quashing the award dated 25.2.2004 passed by learned Presiding Officer, Labour Court, Bokaro in Reference Case No. 15 of 1993. By the said punishment awarded to the concerned workman by the management has been held to be proper. It has been further held that the workman is not entitled to any relief.
(2.) THE said dispute was referred on the objection of the concern workman that the domestic enquiry was not proper and he has been illegally awarded punishment of dismissal from the post of Khalasi, Operation Garage and he is entitled to be re -instated in the job and get other all consequential benefits. The Case of the management, on the other hand, was that the concerned workman was appointed as Khalasi in the Company by letter dated 07.12.1978. His service was governed by the Company's certified Standing Order. Subsequently it was learnt that the concerned workman got employment on furnishing false information and concealing the facts. He had also dishonestly claimed LTC of a family member who was already dead. He was further found guilty of entering into another marriage in the lifetime of his first wife without obtaining written permission from the company.
(3.) IN the domestic enquiry, the concerned workman was found guilty of the said charges and was awarded punishment form the dismissal of service. The concerned workman objected to the said decision of the management which led to a dispute and it was subsequently referred to the Labour Court, Bokaro in which, the impugned award was rendered upholding the punishment of dismissal.;