- (1.) HAVE heard learned counsel for the petitioner and learned counsel for the State.
(2.) THE petitioner is the Management, which has challenged the impugned award of the Labour Court, Deoghar directing reinstatement of the dismissed employee of the petitioner with fuil back wages. I have gone through the impugned award of the Labour Court, Deoghar and I do not find any good ground to disagree with the reasoning therein.
(3.) LEARNED counsel for the petitioner has challenged the decision of the Labour Court closing the evidence of the petitioner, and submits that because of such closure the petitioner was deprived of the opportunity of producing the alternative witness, in place of original witness of the petitioner who had failed to turn -up. However, it has not been shown as to what crucial evidence was expected of the witness intended to be produced by the petitioner and for which dates were given by the Labour Court several times to the Management.;