DECCAN CHARTERS PRIVATE LIMITED Vs. VIKRAM THAPA

JUDGEMENT

(1.) The petitioner has challenged the order dated 04th Jan., 2017 whereby the Industrial Tribunal held that the domestic inquiry conducted by the petitioner was violative of the principles of natural justice. The Industrial Tribunal directed the petitioner to pay interim compensation at the rate of 50% of the last drawn wages from the date of filing of application by the respondent.

(2.) Learned counsel for the petitioner submits that the respondent indulged in a serious misconduct. It was further submitted that the respondent was warned for his misbehavior towards customers, pilots and other members of the Company but he did not pay heed to the warnings issued against him. The four show cause notices dated 31st May, 2011; 01st Dec., 2011; 02nd Dec., 2011; and 16th Dec., 2011 issued to the respondent for his misbehavior are reproduced hereunder:-

(3.) The charge against the respondent mentioned in the termination letter dated 15th March, 2012 is reproduced hereunder: