D.G.R. Patnaik, J. - (1.) HEARD counsel for the parties.
(2.) THE petitioner in this writ application has challenged the impugned order of the Presiding Officer, Labour Court, Hazaribagh in Reference Case No. 1 of 2000 whereby the reference was answered against the workman and in favour of the Management. The terms of reference upon which the Labour Court was called upon to adjudicate, was as follows: Whether the termination from service of the workman Shri Moh. Aslam, Card No. 3469 by the management of Ifico Refectories Machine, Ranchi Road, P.O. Mararm Dist: Hazaribagh is justified?. If not, what relief workman is entitled to?
(3.) IT appears that before the court below, both parties had adduced their respective evidences and on the basis of the evidences adduced, the learned court below had recorded a finding in following terms: The entire evidence brought on the record by the parties on a careful scrutiny go to show that workman Md. Aslam remained absent more than 6 months continuously in the year 1994 without giving any information to his employer (Management) and prior to that also i.e. since 1990 to onwards he had remained absent from his duty in every year. So under Rule 20 of the Standing Order of the company the action of the management regarding termination of service of workman Md. Aslam, appears a justified one. Accordingly, on the basis of the above discussion, it is held that this reference case is not maintainable and termination of the service of the workman Md. Aslam is a justified one and he is not entitled for any relief.;