B. PALANISWAMY Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The brief facts of the case are as follows:-

(3.) While the learned counsel for the petitioner submitted that when the Labour Court had held that the alleged misconduct of the petitioner has not been proved, the Court ought to have ordered for reinstatement with full back wages and other benefits, the learned counsel appearing for the second respondent would submit that when the Management loses its confidence and trust in the workman, the termination of the petitioner is to be regarded as immune from challenge. In support of their contentions, both the learned counsels relied on certain decisions of the Hon'ble Supreme Court, which I shall deal with later.