RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Anoop Kumar Mehta, learned counsel for the petitioner. None appears on behalf of the respondents.
(2.) This application is directed against the award dated 20.06.2001 in Reference No. 110/95 passed by the learned Presiding Officer, Central Government Industrial Tribunal No. 2 at Dhanbad by which the reference has been answered in favour of the workman and he has been directed to be reinstated along with full back wages.
(3.) A departmental proceeding was initiated against the concerned workman with respect to the charge against him of destruction of Company records which is a misconduct in terms of Clause 26.1.11 and 26.1.29 of the Certified Standing Orders of the Company applicable to the employees.;