- (1.) Heard Mr. A.K. Mehta, learned counsel appearing for the petitioner and Mr. T.K. Das, learned counsel appearing for the respondents.
(2.) THE petitioner, the Management of Bihar State Mineral Development Corporation Limited, has challenged the award dated 15.5.1996 passed by Presiding Officer, Central Government Industrial Tribunal (No. 2), Dhanbad, whereby the order of dismissal of the concerned workman has been set aside. It appears that in pursuant to order dated 17th March, 1989 for the following dispute was referred to the tribunal for adjudication : "Whether the action of the Management of Bihar State Mineral Development Corporation Ltd., P.O. Koderma, Dist. Hazaribagh in dismissing Shri Munshi Mahto, Dhari of Veloria U.C. Mica Mine from service w.e.f. 23.2.1988 is justified. If not, to what relief the concerned workman is entitled -
(3.) THE concerned workman was working since 1977 in the establishment i.e. Voloria U.C. Mica Mines under Bihar Mineral Development Corporation. In 1988 he was charge sheeted and domestic enquiry was conducted. On the basis of finding of the Enquiry Officer the order of dismissal was passed by the Management.;