SUKUMARAN NAIR Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE workman in I.D.No.63/2002 before the Industrial Tribunal, Kollam, is the petitioner herein. The issue referred for adjudication was:

(2.) SINCE the dismissal of the workman was after conducting a domestic enquiry, the Tribunal first considered the question as to whether the enquiry was conducted in accordance with the principles of natural justice and whether the charges have been proved by legal evidence. The Tribunal found both in favour of the management. The Tribunal thereafter considered the question of proportionality of punishment and found that the dismissal of the workman is legal and justifiable and the workman is not eligible for any relief in the I.D. The petitioner - workman is challenging the award.

(3.) ON the other hand, the learned counsel for the 2nd respondent -management would support the award. He would submit that there is no violation of principles of natural justice for the reasons stated by the Tribunal.