R C NARAYANA Vs. MANAGEMENT OF YUKEN LTD

JUDGEMENT

(1.) PETITIONER -workman has sought for setting aside the award in I.D. No. 93 of 2001 produced at Annexure -G dated 18.8.2011.

(2.) AN enquiry was initiated against the petitioner on the charge that, on 23.9.2000 at about 9.10 a.m., petitioner entered the AGM -HRD chamber without any permission while AGM was discussing urgent departmental issue with one C.S. Narasimhan, the Manager - HRD. Petitioner started shouting in loud voice in regard to his personal issues, as it was alleged that certain reports were submitted for embezzlement of Company 's fund by the petitioner. Petitioner used abusive, unparliamentary words against the AGM and also pushed his chair.

(3.) THE Enquiry Officer held that the charges are proved. The Disciplinary Authority, which issued the second show cause notice, considering the enquiry report and also the reply given by the petitioner, passed an order of dismissal. As against the said order of dismissal, the petitioner raised a dispute under Section 10(4 -A) of the Industrial Disputes Act.