A KAJENDRAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 10.08.2010 made in W.P. No. 25171 of 2003, in and by which the learned Single Judge remanded the matter to the Central Government Industrial Tribunal for fresh adjudication on two questions framed by the learned Single Judge.

(2.) The facts which are necessary for disposal of the appeal could be briefly set out as hereunder.

(3.) It appears that a domestic enquiry was conducted and the enquiry officer concluded that the charge against the Appellant is proved and accordingly submitted his findings. The copy of the enquiry report was furnished to the Appellant to enable him to submit his representation and the Appellant submitted his representation and requested that he may be exonerated from the charge. The disciplinary authority by order dated 18.07.1998, agreed with the findings of the enquiry officer and removed the Appellant from service.