ROYAL PRINTING WORKS Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS appeal, which is directed against the judgment of Balakrishna Ayyar, J. , concerns the propriety of an award directing reinstatement of two workers, Manickam and Kuppuawami, by the management of the Royal Printing Works, the appellant before us. Mr. N. Panchapakesa Ayyar learned Counsel for the appellant, very fairly conceded that the order of dismissal passed by the management on Manickam in October 1957 could not be supported and that the order of the industrial tribunal directing reinstatement cannot be assailed.

(2.) WHAT then remains for consideration is the propriety of the order of the industrial tribunal directing the reinstatement of Kuppuswami, the head of the Job composing department. Balakrishna Ayyar, J. , was of the view that the three charges laid by the management against the concerned worker were not specific and that therefore the punishment meted out on those charges could not be sustained. The charges laid against Kuppuswami were:

(3.) IT will be seen that the first two of the above charges cannot be solely laid against the worker. Balakrishna Ayyar, J. , refers in detail to the procedure adopted by the management in any job work entrusted to them. That is as follows: