M.Y.EQBAL, J. - (1.) HEARD learned Counsel for the petitioner.
(2.) THE petitioner is challenging the order dated 14.6.2005 passed by the Presiding Officer, Labour Court, Jamshedpur in B.S.E. case No. 18/95 whereby the Labour Court directed reinstatement of the respondent -workman with backwages. The respondent -workman was in the service of the petitioner as Assistant Manager, subsequently promoted to the post of Area Manager and then Senior Community Development Officer. Finally the workman was promoted to the post of Welfare Manager in Tribal Welfare Cell.
(3.) IT appears that the respondent -workman was departmentally proceeded on the allegation that the money allotted for organizing hockey tournament was converted by him in purchasing some color flags which he kept in his custody.;