AFTAB AHMED @ SIKENDER Vs. KANTI DEVI

JUDGEMENT

(1.) S. Ravindra Bhat, J. C.M. No.10506/2016 (delay in re-filing the appeal)

(2.) Application stands disposed of.

(3.) The enquiry culminated in the finding of guilt of the appellant and the order of dismissal was made. This became the subject matter of the reference. The appellant unsuccessfully challenged the dismissal order in an internal appeal to the respondent/Reserve Bank after which he sought to agitate an industrial dispute which is the subject matter of the pending reference before the Labour Court. The Labour Court in its order on the preliminary issue as to the fairness of the enquiry held as follows: