NARAYANAN Vs. B P L SYSTEMS P LTD

JUDGEMENT

(1.) Writ Petitioners are the appellants. They are employees of the first respondent the B.P.L. Systems and Projects Ltd. On the ground of charges of misconduct amounting to causing bodily injury to officers of the management, these two employees were dismissed from service, after holding a domestic enquiry. Thereafter the matter came up before the Industrial Tribunal, Calicut in I.D.No.6 of 1987. The said I.D. ended against the workmen on 22-6-1988 in a reasoned award. The award has been challenged in the O.P. by the workmen and the O.P. was dismissed by the learned single Judge by his judgment dated 11-6-1993. This appeal is preferred against the said judgment by the workmen.

(2.) Relying mainly on the decision of the Supreme Court in M/s. Glaxo Laboratories (India) Ltd. v. Presiding Officer, Meerut, AIR 1984 SC 505 , it was contended for the workmen that the incident of assault on the officers of the management took place outside the factory premises and, therefore, the dismissal was bad. This contention was raised before the learned single Judge and the same was rejected. In this appeal also, learned counsel for the workmen relies upon the Supreme Court decision in Glaxo Laboratories (I) Ltd. 's case (AIR 1984 SC 505).

(3.) Before adverting to the contention of the appellants, we shall refer to the facts. The charge, as set out in the Award, is as follows: