SANGHI OXYGEN BOMBAY PVT LTD Vs. MADHAV KODERI

JUDGEMENT

(1.) HEARD learned counsel for the parties. On the face of the observations made by the Industrial Court in the impugned order, dated 23 January, 1995, the order, passed in Para. 8 of the order cannot be sustained.

(2.) IN Para. 7 the Industrial Court has observed thus :

(3.) IN the written statement also the petitioner has prayed that the employer-company be permitted to led evidence to prove and substantiate the charges levelled against the workman and to justify the order, of dismissal in case the enquiry as conducted in respect of the charge sheet against the workman is held not proper or bad in law.