CHELLAMANI Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The petitioner has challenged the award dated 18.12.1995 of the Labour Court in I.D.No.565 of 1992 and sought for reinstatement in service with backwages and other attendant benefits.

(2.) The petitioner was working as Assistant Fitter under the second respondent since January, 1968. A domestic enquiry was initiated against the petitioner mainly on the allegation that he had wilfully absented himself from duty without any prior intimation and he had disobeyed the order of the Management and he had also abused his superior officers. He was found guilty in the domestic enquiry and was terminated from service on 12.6.1991. Ultimately the matter came to the Industrial Forum and under the impugned award the Labour Court has confirmed the order of punishment. The aforesaid award was under challenge.

(3.) The Labour Court has come to a conclusion that the domestic enquiry was fair. Even on merit, on the basis of the evidence adduced before the Labour Court, it was concluded that the allegations had been proved against the petitioner.