AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE Petitioner - Management of Steel Authority of India Ltd., Bokaro Steel Plant, Bokaro has prayed for quashing of the Award passed by the Presiding Officer, Labour Court, Bokaro dated 20th August, 2001 in Reference Case NO. 16/88 whereby, the Labour Court, after holding the dismissal of the workman (Khalasi) G.D. Singh as illegal and thereby set aside his dismissal from service and directed the Management of Bokaro Steel Plant to reinstate him in service with 50% backwages and other consequential benefits. The facts in short is that the concerned workman G.D. Singh, was appointed as a Khalasi, in Bokaro Steel Plant in the year 1982, on the ground that he was the son of a displaced person namely Doman Singh of village - Konari. Subsequently, it appears that one J.P. Singh made a complaint to the S.P., C.B.I, that some of the employees of Bokaro Steel Plant including the concerned workman G.D. Singh, got employment by falsely impersonating themselves as son of the displaced person of Bokaro Steel Plant. Thereafter, Vigilance Department of Bokaro Steel Plant inquired into that allegations and found that the workman G.D. Singh, in order to get employment in Bokaro Steel Plant, impersonated himself as the son of a displaced person namely Doman Singh of village Konari by securing a Displaced Person's Certificate from D.P.L.R. in connivance with his father -in -law, who was already working in the Bokaro Steel Plant. On the report of the Vigilance Department, the concerned workman G.D. Singh was chargesheeted.
(3.) THE concerned workman submitted his written explanation, which was not found satisfactory and then an Enquiry Committee was constituted to inquire into the charge. The Enquiry Committee found the workman - G.D. Singh guilty for the charge and on the basis of the report of the Enquiry Committee, the Management of Bokaro Steel Plant dismissed the concerned workman from the service by issue of letter dated 10.09.1987.;