Bihar State Electricity Board Vs Presiding Officer, Industrial Tribunal and Another

Patna High Court 23 Oct 2003 L.P.A. No. 1013 of 2003 (2003) 10 PAT CK 0030

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

L.P.A. No. 1013 of 2003

Hon'ble Bench

Ravi Dhavan, C.J; Shashank Kr. Singh, J

Advocates

V.N. Sahay, for the Appellant;

Final Decision

Dismissed

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. The Bihar State Electricity Board has filed the present Letters Patent Appeal impugning the order of the learned Judge dated 11th September, 2003 in C.W.J.C. No. 9871 of 1999 Bihar State Electricity Board v. Presiding Officer and Ors.

2. The petition had been filed against an award of the Industrial Disputes Act, 1947 which gave rise to an adjudication. The dismissal of the workmen was held to be bad as the document filed by the employer was office copies of the orders and not the charges.

3. The issue in the present Letters Patent Appeal relates to non-filing of the charge sheet. Thus, the learned Judge upheld the award. Aggrieved the Bihar State Electricity Board as an employer has filed the present Letters Patent Appeal.

4. The Court does not find any error in the order of the learned Judge,

5. Dismissed.

Madhya Pradesh High Court