REGENT COMPUTRONICS PVT. LTD.

JITESH KANAIYALAL THAMWALA Appellant

V/S

D.J.CHAUHAN OR HIS SUCCESSOR IN OFFICE AS PRESIDING OFFICER Respondents

Referred Judgements :-

PARLIAMENT. IN QUINN V. LEATHEM [REFERRED TO]
LONDON GRAVING DOCK CO. LTD. V. HORTON [REFERRED TO]
CADILA HEALTHCARE LTD. V. UNION OF INDIA AND ORS. [REFERRED TO]
HOME OFFICE V. DORSET YACHT CO. [REFERRED TO]
HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED TO]
INDIAN IRON AND STEEL CO LIMITED VS. THEIR WORKMEN: INDIAN IRON AND STEEL CO LIMITED [REFERRED TO]
MANAGEMENT OF RITZ THEATRE PRIVATE LIMITED DELHI VS. ITS WORKMEN [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
MANAGEMENT OF PANITOLE TEA ESTATE VS. WORKMEN [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. LUDH BUDH SINGH [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
D P MAHESHWARI VS. DELHI ADMINISTRATION [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
BHARAT FORGE COMPANY LIMITED VS. A B ZODGE [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. B S HULLIKATTI [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
PALITANA SUGAR MILLS PVT LTD VS. VILASINIBEN RAMCHANDRAN [REFERRED TO]
SUMTIBAI VS. PARAS FINANCE CO [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. POORAN CHANDRA PANDEY [REFERRED TO]
JASWANT TALKIES VS. COMMERCIAL TAXES OFFICER BHILWARA [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. RAJ KUMARI [REFERRED TO]
GOVT OF KARNATAKA VS. GOWRAMMA [REFERRED TO]
EMPLOYERS MANAGEMENT WEST BOKARO COLLIERY OF TISCO LTD VS. CONCERNED WORKMAN RAM PRAVESH SINGH [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
DINESH MILLS LIMITED VS. KEDARNATH R PANDE [REFERRED TO]

JUDGEMENT

(1.) RULE. Service of Rule is waived by learned advocates appearing on behalf of the respondents respectively. In the facts and circumstances of the case and with consent of all the learned advocates, matter is taken up for final hearing today.

(2.) HEARD learned the learned advocates appearing on behalf of respective parties.

(3.) IN the present petition, petitioner workman is challenging the order passed by Labour Court, Bharuch in Reference (LCB) No. 285 of 1995 Exh. 83 dated 14th August 2007. The petitioner was dismissed from service on 30th June 1995 by respondent No. 2. Against which, industrial dispute was raised which was referred for adjudication on 29th August 1995. The statement of claim was filed by workman vide Exh. 3, against which, reply vide Exh. 7 was filed by respondent. Thereafter, statement of claim was amended by the workman vide Exh. 25, which was, again, vide Exh. 30 purshis, respondent employer has accepted the reply filed vide Exh. 7. The petitioner workman was examined vide Exh. 32 for limited purpose. The petitioner has raised contention against the departmental inquiry conducted by employer and for limited purpose, evidence was given by petitioner before the Labour Court which was cross-examined by respondent No. 2. Vide Exh. 14, respondent No. 2 has produced certain documents relating to departmental inquiry and also cited relevant decision by both the parties. Thereafter, Labour Court has framed the issue that whether departmental inquiry conducted against the petitioner by the employer is illegal or not or whether principles of natural justice is violated or not. The Labour Court, Bharuch has come to conclusion that in respect to the charge sheet dated 5th January 1994, the departmental inquiry which was conducted by the employer is held to be legal and valid and matter was adjourned on 29th August 2007.

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JITESH KANAIYALAL THAMWALA Vs. D J CHAUHAN

Referred Judgements :-

JUDGEMENT

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