RAJESH KUMAR,J. - (1.) Heard learned counsel for the parties
(2.) The present writ petition has been filed by the petitioner-workman for quashing the Award dated 05.07.2004 passed in Ref. No. 16 of 1996 by the Presiding Officer, Labour Court, Bokaro Steel City, Bokaro whereby reference has been answered against the workman.
(3.) From the arguments, it appears that the concerned workman namely A.K. Charmodak has been appointed under the respondent-SAIL on the post of Electrician having Staff No. 239394 on 21.02.1973. Firstly, he has been charged vide Memo of Charge dated 27.02.1989 for 94 days absent from January, 1988 to January, 1989 and subsequently vide Memo of Charge dated 26.04.1989 for 8 days absent from 17.04.1989 to 24.04.1989. On the basis of the above charges, domestic enquiry has been conducted and thereafter, the petitioner-workman has been terminated from service vide order dated 06.12.1989. It appears that after termination, the petitioner has been appointed afresh on 21.09.1991 on casual basis having Staff No. 696908. Subsequently, he has been regularized on the said post w.e.f. 06.04.1993. The petitioner-workman had worked till the age of superannuation and retired on 31.01.2011.;