PUSHKAR KAPOOR Vs. TATA POWER DELHI DISTRIBUTION LTD

JUDGEMENT

(1.) The instant Writ Petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of Petitioner seeking the following reliefs:

(2.) The Petitioner claims to be working with the Respondent entity as a junior officer since the year 2008. On 4/7/2017, the Petitioner was allegedly terminated illegally from his services after a Domestic Inquiry was conducted against him on the account of him being charged for non performance and avoidance of his job responsibilities as well as absence from work without authorization.

(3.) Subsequently, the Petitioner raised an Industrial Dispute, which was referred to the Industrial Tribunal vide case bearing LIR No.730/2019 by the Competent Authority, wherein, the Respondent filed its Written Statement and, accordingly, issues were framed. The Petitioner then moved an application for framing an additional issue which was allowed by the learned Industrial Tribunal and it framed the issue 'whether the Domestic Enquiry conducted by Management is unfair and improper.. ?' as a Preliminary Issue vide Order, dtd. 14/9/2021.