A.G. REDDY Vs. PRESIDING OFFICER, LABOUR COURT

JUDGEMENT

(1.) Award dated 16.04.2007 in I.D. No. 156 of 2004 on the file of the Labour Court - I at Hyderabad is under challenge in this Writ Petition.

(2.) The brief facts are as follows:

(3.) A counter-affidavit has been filed on behalf of the 2nd respondent denying the averments made by the petitioner. It has been stated that all the relevant statements including the preliminary inquiry report were furnished along with the charge sheet, but the petitioner failed to submit explanation thereto. It has been further stated that the Inquiry Officer sent a notice to the petitioner requesting him to attend the inquiry to disprove the charges, but he did not turn up.