D C SHARMA Vs. CANARA BANK

JUDGEMENT

(1.) THE petition impugns the award dated 21 st April, 1997 of the Industrial Adjudicator on the following reference:-

(2.) THOUGH in the circumstances aforesaid the petition is liable to be dismissed for non-prosecution but considering that Rule was issued, the records have been perused.

(3.) THE petitioner workman challenged the aforesaid dismissal before the Industrial Adjudicator contending that he was represented in the domestic inquiry by one Mr. D.K. Chaudhary and remained under the impression that the said Mr. Chaudhary would fight for him but later learnt that his said representative had mixed up with and had acted under the influence of the respondent Bank and the Inquiry Officer. It is further alleged that he was not given proper opportunity to disprove the charge against him;