SHIVANANJAIAH Vs. CHIEF MECHANICAL ENGINEER P

JUDGEMENT

(1.) AWARD dated 30th August 2004 in I. D. N. 129/1996 is called in question.

(2.) PETITIONER raised a dispute under Section 10-4a of the industrial Disputes Act (hereinafter referred to as 'the Act')interalia alleging that the dismissal order dated 13. 3. 1996 passed by the Corporation is illegal and violative of Section 25-F of the act.

(3.) AN enquiry was initiated against the petitioner for remaining unauthorised absent. The enquiry was concluded with a finding that, the charge is proved. Based on the enquiry report, the Disciplinary authority passed an order of dismissal.