AMARESHWAR SAHAY, J. - (1.) HEARD Mr. Sen for the petitioner. Nobody appears on behalf of the State.
(2.) THE Writ Petitioner i.e. Management of Steel Authority of India Ltd. has prayed for quashing of the Award dated 22.11.2000 (Annexure -8) pronounced on 28.1.2000, passed by the Presiding Officer, Labour Court, Bokaro Steel City, Bokaro whereby, the Labour Court has held that the termination of service of the Respondent No. 2 i. e. the concerned workman is unjustified and improper and consequentially directed the Management to reinstate the concerned workman in service with 50% back wages with continuity in service and other consequential benefits. The terms of reference before the Labour Court was as follows: '' "Whether the termination from services of Shri Ram Pratap workman, Staff No. 039512, Bokaro Steel Plant, Bokaro Steel City, by the management is justified? If not, what relief workman is entitled to -
(3.) THE concerned workman was charge -sheeted for the charge that he deliberately concealed the facts of his involvement in criminal case and thereby remaining in jail custody. This sort of concealing fact and furnishing false informotion amount to gross misconduct and act subversive of good behaviour and discipline.;