NIZAM SUGARS LTD Vs. G VEERASWAMY

JUDGEMENT

(1.) The defendant in OS. No. 347 of 1994 On the file of the I Additional District Munsif, Kovvur is the petitioner herein.

(2.) The respondent- plaintiff was working as a Watchman in the petitioner's company. He filed the suit against the petitioner for declaration that the departmental enquiry conducted by the Enquiring Officer Sri P. Ramamurthy on June 1, 1994 is illegal and void and also sought a decree for permanent injunction restraining the petitioner from proceeding with the enquiry. He filed an application I.A. No. 1643 of 1994 for temporary injunction restraining the petitioner from proceeding with the departmental enquiry conducted through the Enquiring Officer Sri P. Ramamurthy against him.

(3.) The petitioner resisted the application for temporary injunction alleging that domestic enquiry was conducted fairly and properly by the Enquiring Officer who submitted his report on June 13, 1994 and accepting the report the service of the respondent-plaintiff has been terminated with effect from June 25, 1994. The alleged dispute between the petitioner and the respondent falls under the provisions of the Industrial Disputes Act, 1947, (for short the Act) and, therefore, the Civil Court has no jurisdiction to try the suit The petitioner prayed for dismissal of the application I. A.No. 1643 of 1994.