N MOHANDOSS Vs. SOUTHERN INDUSTRIAL POLYMERS PVT LTD

JUDGEMENT

(1.) SOUTHERN Industrial Polymers (Private), Ltd. (For short company) is located at SIPCOT Industrial complex, Ranipet, North Arcot District. N. Mohandoss (petitioner) had been employed as a laboratory attender in the said company. For certain misconduct on his part, he was stated to have been placed under suspension and explanation had been called for; that the management of the said company (respondent 1) was not satisfied with the explanation offered by the petitioner and, therefore, disciplinary inquiry had been instituted, after framing necessary and requisite charges relatable to the misconduct on his part.

(2.) THE charges are :

(3.) AFTER complying with the requisite formalities associated with the domestic inquiry, inclusive of giving him adequacy of opportunity to meet the charge leveled against him, the inquiry officer, on the evidence and other materials placed, found him guilty of all the charges and consequently, respondent 1 - the management of the company - dismissed him from service.