ARTHUR VIEGAS Vs. MRF INDIA LIMITED

JUDGEMENT

(1.) Heard Mr. Valmiki Menezes, who appears along with Mr. A. Shirodkar for the Petitioner and Mr. Girish Sardessai, who appears along with Ms. S. Bangera for the Respondents.

(2.) The challenge in this Petition is to the Award dtd. 13/10/1992 (Part I Award) and 27/3/1995 (Part-II Award) made by the Industrial Tribunal, Goa in Reference (IT) No. 25 of 1989, holding that the domestic inquiry held against the Petitioner was fair and proper and the action of the Respondents in terminating the services of the Petitioner, was legal and justified.

(3.) Mr. Menezes, the learned Counsel for the Petitioner submitted that the charge against the Petitioner was that the Petitioner was a part of an unlawful assembly, armed with deadly weapons, and on 13/3/1987, the Petitioner, as a part of this assembly, assaulted the Supervisors of the Respondent Company. As a result of this assault, some of the Supervisors were seriously injured and one of them even succumbed to the injuries and died.