A S MANJREKAR Vs. BOMBAY PORT TRUST

JUDGEMENT

(1.) The petitioner has challenged the Awards dated 12.03.1996 (Part I) and 15.07.1996 (Part II) by respondent no.2, whereby the action of the respondent/Bombay Port Trust in dismissing the petitioner from service with effect from 08.01.1990 after due inquiry was upheld. By order dated 08.08.1997, this Court has admitted the matter and expedited the hearing.

(2.) The matter is called out from the final hearing board.

(3.) Heard the parties and taken note of written submissions filed by them.