BAPU PARWATI URMUDE Vs. PREMIER INDUSTRIES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties and heard.

(2.) The contention of the Petitioner is that after having joined employment in 1981, he has put in a blot less service till 21st October, 2002, when the Respondent alleged that the Petitioner had abused one of the partners of the Respondent.

(3.) Subsequently, charge-sheet dated 30th December, 2002 was issued to the Petitioner. Grievance is made that a show cause notice prior to the said chargesheet was not given. It is an admitted position that the Petitioner was given the assistance of a practicing advocate as his defence representative. According to the Petitioner, the enquiry ought to have been completed within a period of 90 days, to be computed from the date of issuance of charge sheet.