THANJAVUR TEXTILES LIMITED Vs. B PURUSHOTHAM

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal against the judgment of the Division Bench of the Madras High Court, dated 9-1-1998 in Writ Appeal No. 433 of 1992. By that judgment the Division Bench dismissed the appeal filed against the judgment of the learned single Judge in Writ Petition No. 5846 of 1989, dated 13-12-1991. The brief facts of the case are as follows:

(3.) Aggrieved by the aforesaid award refusing relief to respondent Nos. 1 to 3 the three workmen preferred a Writ Petition being Writ Petition No. 8846/1989 in the High Court. The learned single Judge came to the conclusion that the Manager ought not to have referred the enquiry to an Advocate and on that short ground the enquiry was vitiated. The learned single Judge allowed the writ petition and remanded the matter to the Labour Court to enable the parties to lead evidence with regard to the charges framed against them. The Labour Court was also directed to decide the question of the wages payable to the workmen.