SARVA SHRAMIK SANGH Vs. J D JAMDAR

JUDGEMENT

(1.) THE petitioner, Sarva Shramik Sangh, has challenged the Award of the Industrial Tribunal dated February 12, 1993 in Reference (IT) No.79 of 1990 in this petition under Article 226 of the Constitution of India.

(2.) V .R.Shastry was appointed as a Fitter in the establishment of Respondent No.2 He was found sleeping while on duty. A regular charge-sheet was served upon him. The domestic enquiry was held. The enquiry officer after recording the evidence led by the parties arrived at the following findings;-

(3.) THE Industrial Tribunal framed the following points-cum-issues for decision.