V RAMAKRISHNAN Vs. PRESIDING OFFICER PRINCIPAL LABOUR COURT

JUDGEMENT

(1.) BOTH these writ appeals, first one by workman and the other one by the management of M/s. Sundaram Motors, a private limited company, are directed against the common order passed in W. P. Nos. 14608/2006 and 16417 of 2006, dated 27. 09. 2006 and they were heard together and therefore dealt with by this common judgment.

(2.) THE facts in brief are as follows: the appellant in W. A. No. 1419/2006, hereinafter referred to as "the workman", was working under M/s. Sundaram Motors, hereinafter referred to as "the management". A disciplinary proceeding was initiated against the workman and the charge memo dated 11. 10. 1989 was served on him. In such charge memo, it was indicated that some employees of the Bangalore Branch have organised and conducted Service Campaign and indulged in anti-company activities. It is further stated that the delinquent workman had also participated and he was

(3.) ON the basis of the aforesaid charge memo, the workman was required to furnish his explanation. The workman furnished the following explanation dated 17. 10. 1989.