VST INDUSTRIES LIMITED Vs. G RUSHIKESHWARA RAO

JUDGEMENT

(1.) Leave granted.

(2.) Three charge-sheets issued to the respondents were enquired into, in the disciplinary proceedings and on the basis of findings recorded therein, respondent No. 1 was dismissed from service. The matter was taken to the Labour Court which found that the domestic enquiry was properly held, the principles of natural justice were fully followed and the respondent No. 1 was given adequate opportunity of hearing. The Labour court further held that Section 11-A of the Industrial Disputes Act did not warrant any change in the punishment awarded to respondent No. 1. Consequently, the order passed by the appellant was maintained.

(3.) Respondent No. 1 approached the High court, which by the impugned judgment dated 5/8/1997 passed the following operative order: "heard both sides. Having perused the award, we find that the Labour Court, Hyderabad did not commit any error in holding guilty of the petitioner. However, the punishment of removal from service ordered by the Labour Court is severe. Hence, we hold that the petitioner is entitled for reinstatement without backwages and without continuity of services. The impugned award is accordingly modified, with the above modification , the writ petition is disposed of. No costs. "