STATESMAN LIMITED Vs. ANIL DOGRA

JUDGEMENT

(1.) The Appropriate Government made a reference of an industrial dispute to the Labour Court, when the first respondent was dismissed from service with effect from February 01, 1997, post inquiry held against her.

(2.) The first respondent was engaged as a receptionist-cum-typist by the appellant on December 20, 1972 and her claim before the Labour Court was that due to she being involved in the activities of the Union of which she was a member, the management of the appellant, with mala-fide intent issued a charge-sheet to her on March 12, 1994 alleging the following misconduct:-

(3.) After listing the aforenoted misconducts and labeling the same to be grave as per the Certified Standing Orders of the Company applicable to the first respondent, the memorandum dated March 12, 1994 called upon the first respondent to show cause why disciplinary action be not initiated. It was also intimated to the first respondent that she was suspended with immediate effect.