BASAWARAJ Vs. B.L.D.E. ASSOCIATION BIJAPUR

JUDGEMENT

(1.) Heard Sri. P. Vilaskumar, the learned counsel for the petitioner and Sri. D. P. Ambekar, the learned counsel for the respondents.

(2.) The petitioner was appointed as Second Division Assistant in the second respondent - college and later he was promoted as First Division Assistant. Based on certain complaints against the petitioner, departmental enquiry was held and he was dismissed from the service.

(3.) As required under law, a preliminary issue No.1 was framed by the Labour Court relating to the legality of departmental enquiry held against the petitioner. The Labour Court has given a finding that the enquiry was not fair and proper and the opportunity was given to the respondent - employer to lead evidence to substantiate the charges leveled against the petitioner. Thereafter, the evidence was recorded before the Labour Court and the Labour Court has upheld the order of dismissal. This order of Labour Court is called in question by the petitioner.