VENKATACHALAPATHI MILLS Vs. INDUSTRIAL TRIBUNAL A P HYDERABAD

JUDGEMENT

(1.) This is an application for the issue of a writ of certiorari to quash the award in LD.No.46 of 1968 relating to issue No 1, published in the Andhra pradesh Gazette dated 10-7-1969.

(2.) The material facts in order to appreciate the contentions raised before me are that the Government by G.O.Ms 1884 dated 20th August, 1968 referred some disputes for adjudication to the Industrial Tribunal. One of the questions was whether the dismissal of the workmen Sarvasri R. Subbarayalu, M. Narayana, T. Venugopal and V Kajagopal from 9th May, 1968 is justified, and if not, to what relief are they entitled. I am not concerned in this writ petition in regard to the other issues referred to by the Industrial Tribunal as they are not disputed before me. The Industrial Tribunal, after a proper enquiry, by its award dated 30th May, is/69 held that the dismissal of the four employees was improper and therefore directed them to be reinstated with back-wages, It is to question the correctness of this part of the award that the present writ petition is filed.

(3.) The principal contention of Sri K. Srinivasamurthi, the learned counsel for the petitioner, firstly is that the award which reversed the order of dismissal is bad. It is not, however, possible to accept this contention. The Industrial Tribunal has, on an appreciation of the evidence produced before it, reached the conclusion that the dismissal of these workers was improper. It is not the function of this Court to reappreciate the evidence in order to find out whether that conclusion is correctly drawn. Ths finding of fact is binding upon this Court No attack on it was made on any permissible ground. Since no question of law also is involved. I do not experience any difficulty in rejecting the first contention.