RYAN INTERNATIONAL SCHOOL Vs. SHRI PAN SINGH

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) The present petition has been filed challenging the order dated 15th February, 2020 passed by the Labour Court in LIR No.4285/2016 titled Sh. Pan Singh v. M/s. Ryan International School, by which the enquiry report of the Petitioner/School against the Respondent/Workman has been held to be violative of the principles of natural justice, and hence, the same was discarded by the Labour Court.

(3.) The Respondent/Workman was working with the Petitioner/School as a transport in-charge from 1994 to 2010. The allegation against the Workman was that he was watching some indecent videos during school hours, and also showed the same to a female employee of the School. Consequently, the School, conducted a domestic internal enquiry against him and dismissed the Workman from service. The Workman challenged the said dismissal before the Labour Court.