KARNATAKA BANKLTD Vs. A L MOHAN RAO

JUDGEMENT

(1.) Heard learned counsel for the parties. This appeal is against the judgment of the Karnataka High Court dated 5.8.2003.

(2.) Briefly stated, the facts are as follows:

(3.) After the proper inquiry, the respondent was found guilty and his services were terminated. The respondent raised a dispute. The Industrial Tribunal-cum-Labour Court, Bangalore dismissed the claim.