PRESIDENT & 1 Vs. R.P. NARIGARA

JUDGEMENT

(1.) By this application under Art. 227 of the Constitution of India, the applicant, former Superintendent serving in the Labour Court at Bhavnagar, has prayed for the following reliefs :

(2.) The facts of this case may be summarised as under :

(3.) After a full-fledged departmental inquiry, the respondent was held to be guilty of the charges levelled against him. On 30th April 2001, Shri N.A.Acharya, President of the Industrial Court, Ahmedabad, recorded detailed reasons and passed the order of penalty of dismissal from service.