Rongon Mukhopadhyay, J. - (1.) Heard Mr. Piyush Chitresh, learned counsel for the petitioner. None appears on behalf of the respondent no. 2.
(2.) This writ application is directed against the Award dated 19.04.2001 passed by the learned Presiding Officer, Labour Court, Bokaro Steel City in Reference Case No. 16 of 1999 by which the reference has been answered in favour of the workman and the management has been directed to reinstate the workman with continuity of service, seniority, promotion and all other consequential benefits together with payment of back wages for entire period during which he remained out of employment except for the period from 25.01.1984 to 11.03.1985.
(3.) The concerned workman was working in a permanent post of Welder Grade III in the petitioner company who was dismissed from service vide office order dated 31.03.1985. The concerned workman raised an industrial dispute which was ultimately referred to the learned Labour Court and the terms of reference are as follows: "Whether the termination of Sri Sharda Prasad Singh, Staff No. 681967 (Old Staff No. 156069) in the middle of the service period (from 85 to 89) by the Management of Bokaro Steel Plant is illegal? Or he is entitled to be regularized with full salary payment? Or what relief he is entitled to?";