K. P. BHEEMAIAH Vs. BHARATH ELECTRONICS LIMITED

JUDGEMENT

(1.) Having heard the counsels for both the parties, this court passes the following order. Both the writ petitions are heard together for disposal in view of the order dated 09.03.2016. By the said order both the petitions are directed to be listed together for consideration.

(2.) In both the writ petitions, the petitioner is the workman and the respondent is the employer.

(3.) In the first writ petition the petitioner is calling in question the order dated 17.06.2014 passed by the Chairman and Managing Director of M/s. BEL Bangalore (Annexure-A), under which order the Chairman invoking the authority vested in him under Section 15A of the Certified Standing Orders of the Bangalore Complex, was pleased to dispense with the ongoing enquiry and was further pleased to order dismissal of the petitioner with immediate effect.