BABU MEHTRE Vs. HINDUSTAN AERONAUTICS LTD

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioner is questioning the legality and correctness of the order passed by the respondent in terminating his services and which has been confirmed by the II Additional Labour Court, Bangalore dt. 16.10.2006 in ID No.137/1999.

(3.) THE Labour Court has dismissed the dispute upholding the order of dismissal of the Writ Petitioner solely on the ground that the Judgment of the Apex Court in MADURI PATIL AND ANOTHER VS. ADDL. COMMISSIONER, TRIBAL DEVELOPMENT AND OTHERS, has no application to the facts of this case because charge was framed against the employees on 15.2.1990 only. Challenging the same, the present petition is filed.