THE MANAGEMENT OF KARNATAKA AGRO INDUSTRIES CORPN. LTD., HEBBAL, BANGALORE Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL MAUR MANSIONS, I CROSS, GANDHINAGAR, BANGALORE

JUDGEMENT

(1.) In this Writ Petition the Management of the Karnataka Agro-Industries Corporation Ltd., (Corporation for short) has prayed for quashing the order of the Industrial Tribunal, Bangalore, dated 23rd April, 1983 (Annexure-.T), by which the application of the petitioner under Sec. 33(2)(b) of the Industrial Disputes Act (the Act for short) seeking the approval of the order of dismissal of respondent No. 2 was dismissed in limine on the ground that there has been non-compliance with the proviso to Sub-Section (2) of Sec. 33 of the Act.

(2.) The petition is in the orders' list and by consent of both the counsel it is taken up for final hearing.

(3.) The facts of the case in brief are as follows :