RAJ BAHADUR SINGH S/O LATE INDRA BHUSHAN SINGH Vs. CEMENT CORPORATION OF INDIA LIMITED AKALTARA CEMENT FACTORY

JUDGEMENT

(1.) Appellant was dismissed from service by respondent No.1- Cement Corporation of India on 20.1.1993. The order of punishment was passed on the basis of certain charges of omissions and commissions.

(2.) An appeal against the said order was also dismissed which was sought to be assailed in a writ application. The writ Court did not entertain the writ application but permitted the employee to move a Labour Court. He approached the Labour Court on 29.11.1994 assailing his order of termination.

(3.) For the reasons assigned by the Labour Court, the order of termination was set aside with full back-wages.