- (1.) HEARD the parties.
(2.) IN this writ petition the petitioner has prayed for quashing the award dated 20.2.2001 of the Central Government Industrial Tribunal No. 1, Dhanbad in Reference No. 128/1991, whereby the reference has been answered in favour of workman -respondent No.1 directing the management - petitioner to reinstate the concerned workman Md. Aslam Shadmani, but without back wages. The short fact, in the background, is that the concerned workman was appointed as Security Follower on 7.11.1981. He was then placed as a Junior Watcher in the B.C.C. Ltd. on 20.1.1982 along with other thirteen employees and was regularized as such. Suddenly, by order dated 7.10.1982 the said order of regularization was withdrawn and the said workman was sought to be removed from the service.
(3.) IT is not in dispute that before issuing the said impugned order dated 7.10.1982 no notice was issued to the concerned workman - respondent No. 1 and no notice pay was also given.;