S. Chandrashekhar, J. - (1.) AGGRIEVED by award dated 22.05.2012 in Reference No. 301 of 2001, the present writ petition has been filed.
(2.) THE brief facts of the case are that, on the allegation of assaulting his superior namely, Sunil Kumar Karn on 29.12.1997, the respondent -workman was issued a charge -sheet on 13.01.1998. A disciplinary proceeding was initiated against the respondent -workman in which the enquiry officer submitted report dated 21.12.1998 holding the charge in terms of Clause 35.4, 35.5, 35.6 and 35.7 proved. Second show -cause notice dated 27.01.1999 was issued to the respondent -workman and along with the second show -cause notice, a copy of the enquiry report was also supplied to the respondent -workman. Vide order dated 23.06.1999, the Chairman -cum -Managing Director, CMPDI passed an order of dismissal of the respondent -workman from service of the company. The respondent -workman raised an industrial dispute which was referred to the Central Government Industrial Tribunal in the following terms: "Whether the dismissal of Md. Islam, Ex -Driver by the management of Central Mine Planning Design Institute Ltd., Gondwana Palace, Kanke Road, Ranchi is proper and justified? If not, to what relief is the concerned workman entitled." The Central Government Industrial Tribunal vide award dated 22.05.2012 in Reference Case No. 301/2001 held the dismissal of the respondent -workman from service, illegal and accordingly, directed the petitioner to reinstate the respondent -workman with full back -wages.
(3.) THE petitioner -CMPDI, Ranchi has filed supplementary affidavit dated 11.03.2015 bringing on record the relevant documents which were placed before the Central Government Industrial Tribunal in Reference No. 301 of 2001.;