MANAGEMENT SIVAGANGAI DISTRICT CO-OPERATIVE MILK PRODUCERS LIMITED Vs. PRESIDING OFFICER LABOUR COURT DISTRICT COURT BUILDING

JUDGEMENT

(1.) This Writ Appeal is filed by the Management of the Sivagangai District Co-operative Milk Producers Limited challenging an order of the learned Single Judge dated 29.11.2016 dismissing their Writ Petition.

(2.) The second respondent workman was employed as a Boiler Man in the Appellant Concern on 24.11987. Charges were framed against the workman vide three charge memos dated 11.04.2001, 07.08.2001 and 08.10.2001. Briefly put, the charges relate to disorderly behaviour, use of abusive and unparliamentary language, tampering with official records such as boiler log books, insubordination and indisciplined behaviour.

(3.) An Enquiry Officer was appointed and enquiry was conducted on 20.05.2002. After due enquiry, the officer held that 17 charges had been proved as against the workman and he was dismissed from service on 21.06.2005.