BHARATH ELECTRONICS LTD Vs. PAUL DURAL

JUDGEMENT

(1.) THE writ appeal is directed against the order dated 17th march, 2008 made in Writ Petition No. 468287 2002 laid by the respondent-workman where the learned single Judge set aside the award dated 8-5-2002 in A. I. D. No. 406/2001 on the file of the Additional Industrial Tribunal at Bangalore, wherein the order dated 25-8-1992 passed by the appellant-Management, dismissing the respondent-workman from service, was confirmed. The learned single Judge further directed the Management to reinstate the workman with continuity of service and 40% backwages from 25-8-1992.

(2.) THE facts of the case, in brief are : the Managing Director of the appellant-company, invoking Standing Order 15a of the certified Standing Orders of the company, by order dated 25-8-1992, dismissed the respondent-workman from service with effect from 25-8-1992 for the following reasons :

(3.) AGAINST the said award dated 8-5-2002 of the Tribunal, the workman approached this court in Writ Petition No. 46828/2002 reiterating the contentions that were made before the Tribunal.