KEC INTERNATIONAL LTD Vs. SHANKAR LAL SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The employer-appellant (for short "the appellant") is aggrieved by the impugned order in judgment by the Division Bench of the High Court of judicature for Rajasthan at Jaipur Bench in review petitions no. 2255 and 2275 of 2002 dated 22. 01.2004 arising in D. B. civil special appeal nos. 589 and 591 of 1997 (M/s. KEC International Ltd. v. Shankar Lal and others) decided on 08.11.2001 to the limited extent set out hereafter.

(3.) According to the appellant, the only issue in these proceedings was regarding the validity of termination of the service of the respondent-workman with effect from 08. 08.1981. and other incidental matters. However, while deciding the dispute the single Judge has also approved the proceedings under Section 33 (2) (b) of the industrial Disputes Act, 1947 (for short "the act") with respect to the subsequent dismissal with effect from 08. 04.1992 arising out of the domestic inquiry and finding of guilt regarding later misconduct of the respondent-workman.