TAPEN SEN, J. - (1.) HEARD
(2.) THE Writ Application is directed against the award dated 27.12.1995 by which reinstatement and other benefits were denied to the petitioner in Reference Case No. 1 of 1993. The findings of the Labour Court, Hazaribagh are based on appreciation of evidence and he has come to the conclusion that the domestic inquiry was fair and proper and he has further come to the conclusion that the charges against the concerned workman were proved and the punishment of dismissal was proper. However, considering the fact that the concerned workman was in service for such a long time, the Labour Court granted the payment of his dues plus simple interest at the rate of 6% within 90 days from the date of award. Mr. Sameer Prasad, learned counsel appearing for the Respondent No. 2 has submitted that pursuant to the aforementioned award, the Respondent No. 2 sent by registered letter dated 31.1.1996 a sum of Rs. 1,184.60 to the petitioner but that was not served upon the petitioner.
(3.) THIS Writ Application was filed in 1998 and it has not been stated anywhere as to what steps Respondent No. 2 had taken to see to it that the amount or cheque was served upon the Petitioner. Learned counsel for the Respondent No. 2 has agreed to bear a further interest at the rate of 6% simple interest till 30th June, 2003. The Petitioner may present himself on any working day in the Office of the Respondent No. 2 and obtain the cheque/amount together with the amount due as per the Award of the Labour Court.;