MOTOR INDUSTRIES CO LTD Vs. SHAIK MOHAMMED

JUDGEMENT

(1.) The petitioner, Motor Industries Company Ltd, an industrial establishment within the meaning of the Industrial Disputes Act, has presented this writ petition aggrieved by 'the Order of the Labour Court, Bangalore, in reference No.66 of 1976 dated 29th March 1977 holding that the domestic enquiry held by the petitioner-management against respondent 1, workman, was invalid.

(2.) After holding a domestic enquiry the petitioner removed respondent 1 from its service. The State Government by its order dated 14th April 1976 referred the dispute involving the question of legality of the removal of respondent 1 from service to the Labour Court. Before the Labour Court respondent 1 raised an objection that the domestic enquiry conducted against him is invalid on the ground of violation of the principles of natural justice. The two grounds m support of the above submission made before the Labour Court were as follows:

(3.) The Labour Court accepted the submission made on behalf of respondent 1 and held that the domestic enquiry was invalid.