MANAGER (IN-CHARGE), KUHUM TEA ESTATE Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE subject matter of challenge, is the award dated 28.7.2006, passed by the learned Labour Court, Dibrugarh, in Reference Case No. 6/2004, directing reinstatement of the respondent -workman with 50% back wages from the date of his suspension.

(2.) I have heard Mr. A. Thakur, learned Counsel for the petitioner.

(3.) REFERENCE case No. 6 of 2004, was registered and the Labour Court, Assam having issued notices to the parties, they appeared and put in their written statements and documents in support of their respective stands. The management examined four witnesses. The respondent -workman examined himself and two other witnesses. By the impugned award, the order of dismissal was set aside and the workman was directed to be reinstated with 50% back wages from the date of his suspension.