- (1.) Seeking quashing of order dated 23.8.2002 passed by learned Presiding Officer, Labour Court, Dhanbad in M.J. Case No. 65 of 1988, whereby his claim for payment of the suspension allowances between the period 15.7.1986 to 30.11.1988, was rejected, the petitioner has filed this writ petition. The brief facts appearing from the writ petition are that, a charge-sheet was issued to the petitioner on 15.7.1986. The petitioner filed his show-cause reply on 17.7.1986. The petitioner moved the High Court in C.W.J.C. No. 1261 of 1988 (R), which was disposed of on 23.9.1988 giving liberty to the petitioner to prefer a representation before the Labour Court. The petitioner filed M.J. Case No. 65 of 1988 and by the impugned order dated 23.8.2002, the learned Labour Court has held that the petitioner would be entitled to get suspension allowances only for the days he got his attendance marked in the office. Aggrieved by order dated 23.8.2002, the petitioner has approached this Court
(2.) A counter-affidavit has been filed by the respondents resisting the claim of the petitioner on the ground that there was a criminal case filed against the petitioner and to avoid his arrest, the petitioner was absconding and not attending his duty. It has further been stated that in view of the seriousness of the offence and the fact that he was finally dismissed from the service, no interference is required in this matter by this Court.
(3.) Heard Counsel appearing for both the parties and perused the documents on record.;