HINDUSTHAN AERONAUTIES LTD Vs. ADDITIONAL INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Writ Petition No.21158 of 1998 is filed by the Management, while Writ Petition No.22175 of 1998 is filed by the workman being aggrieved by the Award dated 12-11-1997 in I.D. No.99 of 1995 on the file of the Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad.

(2.) The only question that falls for consideration in these writ petitions is whether the Labour Court can take up the issue of validity of the domestic enquiry, which aspect was already dealt with by the National Tribunal while examining the application filed by the Management under Section 33(2)(b) of the Industrial Disputes Act, 1947 (for brevity 'the Act') again ?

(3.) I have heard the learned Counsel for the parties and gone through the entire material on record including the Order dated 21-7-1997 and the impugned Award of the Labour Court.