M. MADHAN Vs. MANAGEMENT OF MRF LTD

JUDGEMENT

(1.) On the strength of the proven charges of misconduct, the Appellant/Workman was dismissed from service on 30/9/2016 by the Respondent/Management. Together with the Order of Dismissal, the Workman was paid one month wages amounting to Rs.18,051.70 and had also filed an Application in A.P. No.84 of 2016 on the same day before the Industrial Tribunal, Chennai, as mandated under the Proviso to Sec. 33(2)(b) of the Industrial Disputes Act (hereinafter referred to as 'the Act').

(2.) The aforesaid order of the learned Single Judge is assailed in this Intra Court Appeal.

(3.) The learned Senior Counsel appearing on behalf of the Workman submitted that the learned Single Judge had traversed beyond the scope of Judicial Review under Article 226 of the Constitution of India and had interfered with the order of the Tribunal like an Appellate Authority.