BAKHTAWAR LAL NAGPAL Vs. PRABHU MAHTO

JUDGEMENT

(1.) The petitioner has challenged the award dated 12th February, 2004 passed by the Labour Court whereby the Labour Court has granted reinstatement with 50% back wages to the respondent.

(2.) The respondent was working with the petitioner as a driver. The petitioner terminated the respondent on 17th June, 1993 on account of his alleged involvement in a serious crime against the petitioner in respect of which the FIR was lodged with the police.

(3.) The respondent raised an industrial dispute which was referred to the Labour Court. The Labour Court held the termination to be illegal on the ground that no domestic enquiry was conducted by the petitioner.