D RAJA Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS Writ Appeal is directed against the order of a learned single Judge of this Court, made in W. P. No. 12264 of 1999, whereby the dismissal of the appellant from service was confirmed.

(2.) THE facts, which led to the filing of this Writ Appeal, are as follows :

(3.) ONE significant aspect to be borne in mind here is, learned counsel for the appellant before the Tribunal made an endorsement on 29. 01. 1998 to the effect that "claimant is only attacking the finding and the evidence and not the fairness of the inquiry. " Hence, there was no need for the Tribunal and the learned single Judge to discuss the conduct of the inquiry.