Rongon Mukhopadhyay, J. - (1.) No one appears on behalf of the petitioner. However, Mr. Rajiv Ranjan, learned senior counsel for the respondent is present.
(2.) In this writ application, the prayer of the petitioner is for quashing of the order dated 11.05.2010 passed in Reference Case No. 12/2002 by the learned Presiding Officer, Labour Court, Jamshedpur by which it has been held that the management had conducted the inquiry in accordance with the principles of natural justice and as per the rules.
(3.) The factual aspects of the case reveal that the concerned workman was permanently appointed on 21.08.1987 as a 'Mazdoor' in Coke Oven Department of the respondent. On the allegation of misconduct having been committed by the concerned workman with respect to a theft in which some incriminating articles were recovered from his possession and which belonged to the respondent a charge sheet was submitted dated 21.07.2001 to the concerned workman. Consequent to the charge sheet so submitted the workman D.P. Mitra had given his explanation in which he had denied the allegations. It has been stated by him that while he was going to the Central Bank of India, Bistupur branch for withdrawing some money he was apprehended by the security personnel at the exchange gate who started searching the vehicle of the workman but since no objectionable articles were found he was subjected to assault and was falsely implicated in a case of theft.;