RAM KUMAR DUBEY SRI PHOOL CHANDRA Vs. PRESIDING OFFICER LABOUR COURT VTH AND ELGIN MILLS COMPANY LIMITED

JUDGEMENT

(1.) By means of the present writ petition, the petitioner is challenging the judgment and award dated 15.3.1989 passed by the Labour Court in adjudication case No. 42 of 1987.

(2.) I have heard Sri Rakesh Pandey learned Counsel for the petitioner, Smt. Kritika Singh learned Advocate appearing on behalf of the respondent company and have perused the record.

(3.) Petitioner was terminated by the order dated 1.3.1983 which clearly reflects that this was not a plain and simple letter of discharge. The reason for terminating the petitioner workman was on account of fact that he was facing criminal charges for having committed offences under Section 395/397 I.P.C. from 13.5.1980 to 22.2.1983.