PREMIER TYRES LTD Vs. V A ABRAHAM

JUDGEMENT

(1.) In Para.16 of its award, the Tribunal discussed the contention of the management that the order of termination was only one of discharge simpliciter and not a punitive action with any stigma attached to it. Posing the question whether the order was innocuous or punitive, it answered that the management's contention that the order was an innocent order of termination issued on the basis of the conditions of service cannot hold good.

(2.) The learned Judge before whom the award was canvassed in writ proceedings also held in Para.17:

(3.) On the above finding and conclusion on facts, it would really be unnecessary to deal with any question of law. But the same was elaborately argued; and, in fairness to counsel, we may record our view.