RAMU Vs. STATE OF DELHI (NCT) AND ORS.

JUDGEMENT

(1.) THE petitioner in the instant writ petition has challenged the order dated 05.3.2003 and the award dated 13.10.2003 passed by the learned Labour Court -I in ID No. 481/1991 in case titled Cypher Pharma v. Its Workman Sh. Ramu.

(2.) BY virtue of the first order dated 5th March, 2003, the learned Labour Court had arrived at a finding of fact that the domestic enquiry which was conducted against the petitioner/workman on account of his alleged misconduct was fair and proper and it did not warrant any interference. The allegations of the petitioner of bias or the fact that his explanation was not considered and was dismissed as being without any merit, were not accepted. The record of the Inquiry Officer showed that the explanation of the petitioner/workman was duly considered and the inquiry was fair and proper.

(3.) THE petitioner feeling aggrieved by the impugned order dated 05.3.2003 and the award dated 13.10.2003 has preferred the present writ petition.