- (1.) Heard the learned counsel for the appellant.
(2.) Learned Single Judge by impugned order dated 04.08.2010 passed in WP(L) No. 7345 of 2006 has been pleased to uphold the order dated 08.09.2006 passed in M.J. Case No. 11 of 2004 by learned Presiding Officer, Labour Court, Ranchi filed under section 33( C) (2) of the Industrial Disputes Act, 1947.
(3.) The application under section 33(C)(2) of the Industrial Disputes Act was filed by Gango Orain, one of the legal heirs of Bandhana Oraon, an employee of the appellant-institute who was dismissed from service on 25.6.1984 during pendency of a Reference Case No. 6 of 1983 pending before the Industrial Tribunal, Ranchi. Apart from him, three other persons, namely, Karma Sahu, Albis Munda and Allauddin Ansari were also dismissed on charges of serious misconduct initiated vide charge sheet dated 5/7.11.1983.;