VOLVO EICHER COMMERCIAL VEHICLES LTD Vs. KUMAR NAVEEN

JUDGEMENT

(1.) HEARD of the question of admission.

(2.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 17/02/2012 passed by Member Judge, Industrial Court of M.P., Indore in Civil Appeal No.50/MPIR/2010 and also against the order dated 28.04.2007 passed by Labour Court, Dewas in Labour Case No.125/MPIR/2003.

(3.) THE said termination order was challenged by the first respondent � employee by filing an application under section 31(3) of the MPIR Act, 1960 (for short, the Act) before the Labour Court, Dewas. The Labour Court vide order dated 28.04.2007 vitiated the inquiry holding it to be in violation of the principles of natural justice. Thereafter on merits the Labour Court vide order dated 23.03.2010 held the misconduct alleged against the employee to be proved and as such dismissed the application of the employee seeking reinstatement with backwages.