KEWAL KISHORE ARORA Vs. RAJIV MOTORS PVT LTD

JUDGEMENT

(1.) THE petitioner workman impugns the award dated 4th October, 2008 of the Industrial Adjudicator on the following reference:-

(2.) NOTICE of the petition was issued. The record of the Industrial Adjudicator has been received and pleadings have been completed. The petitioner workman appearing in person and the counsel for the respondent employer have been heard.

(3.) THE Industrial Adjudicator however inspite of holding so, in the award again took up the issue no.(iv) aforesaid as to the inquiry and has concluded in para 26 of the award that a valid and proper inquiry was held against the petitioner workman in accordance with the principles of natural justice. Having held so, the Industrial Adjudicator proceeded to determine whether the quantum of punishment was proportionate to the charge found to have been made out against the petitioner workman in inquiry and having held it to be, so denied any relief to the petitioner workman.