- (1.) Heard the counsel for the parties.
(2.) The award dated 27.4.2000 passed in reference case no. 48 of 1992(Annexure-3) is under challenge by the petitioner- Employer, whereby the dismissal of the employee- workman on 10.10.1990 has been held to be unjustified and further it has been declared that the workman is entitled for reinstatement with full back wages. The reference before the learned Central Government Industrial Tribunal No.1, Dhanbad is in the following terms:- " Whether the action of the management of Kedla Open Cast Project of M/s C.C.L, P.O. Kedla, Dist. Hazaribag in dismissing Md. Safi Mian, an A.S.K from service is justified? If not, to what relief Md. Safi Mian is entitled to?"
(3.) The short fact of the case are that the workman, Md. Safi Mian had been working as Permanent Assistant Store Keeper at Kedla Open Cast Project when he was issued charge-sheet dated 10.4.1989 alleging that on 1.3.1989 a store issue slip no. 9166 was issued in favour of Bir Mohan Prasad for 3 items namely (i) Hose 2 1/2 " in length (ii) Hose 2 1/4 " in length and (iii) Gasket 142234 6 pieces and the gate pass was also issued for these three items. However, after issuance of the said 3 items in the requisition slip a 4 th item namely repairing kit 4 pieces were also mentioned, which is alleged to have been done by the concerned workman with the motive to take away the said item from the store.;