HYDERABAD AGRICULTURE CO OPERATIVE ASSOCIATION Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) IN the circumstances of this case and on its own findings, the industrial tribunal has exceeded its jurisdiction in interfering with the punishment meted out by the management (the petitioners herein) to the workmen (respondents 2 to 7), in doing so, the tribunal has ignored the principles laid down by the Supreme Court governing this question.

(2.) THE tribunal has recorded the following findings:

(3.) THUS the tribunal found that the strike was unjustified, that the enquiry against the workmen was properly conducted and it was their own fault that the workmen did not take part in the enquiry. Having found all that, by a process of reasoning which is not easy to follow, the tribunal also found: After careful consideration, I feel that even though both parties are to blame, yet more blame attaches to the workers than to the management.