T SUNDARA Vs. MANAGEMENT

JUDGEMENT

(1.) THE petitioner herein challenges Annexure -B order and Annexure -C award. Annexure -B is the order passed on Issue No. 1 in Ref. No. 151 of 1987 whereas Annexure -C is the final award in Ref. No. 151 of 1987.

(2.) THE brief facts are as follows:

(3.) THE argument of the learned Counsel for the petitioner is that setting the petitioner ex parte at the domestic enquiry and proceeding further is an illegality. She contends that the basic documents on which the management relied on to sustain the charges were not furnished to the petitioner in order that the delinquent may set up proper defence. It appears that the petitioner requested for being furnished with the circular which according to the delinquent formed the basis for framing charge No. 2. The management submitted that the said circular was not available. Charge No. 2 framed is as hereunder: