MANAGEMENT OF Vs. GREAVES COTTON LTD

JUDGEMENT

(1.) The Management is the appellant herein.

(2.) The appellant is engaged in the manufacture of engines and this manufacturing takes place in several stages in the department called Engine Assembly. In each stage, the concerned workman has to carryout his part of the assignment. The engine would move automatically from one stage to another stage through the conveyor belt.

(3.) It is the case of the Management that the first respondent herein was guilty of sabotage that took place on 22.11.2002 at about 09.25 pm, who was found nearest to the occurrence of sabotage and therefore, the appellant cannot repose confidence on him.