BANWARILAL ARPANGA Vs. LNDUSTRIAL COURT

JUDGEMENT

(1.) THE petitioner at the relevant time, was working on the post of Vehicle Inspector in the M.P. State Road Transport Corporation (in short 'the Corporation'), respondent No.5. His services were terminated by order passed on 3.7.1987, without holding any domestic enquiry. The petitioner approached the Labour Court, through an application under Section 31 (3) of the Madhya Pradesh Industrial Relations Act, 1960 (in short 'the Act').

(2.) IN brief the reason for termination of the petitioner's services appears to be that along with two other co -employees he blocked the entrance of depot workshop by parking a truck and taking out air from all its six wheels.

(3.) AN application for review was made by the petitioner of the said order of the Industrial Court, on the ground that similar orders of remand were not passed in the cases of other two employees involved in the alleged misconduct. The Court rejected the review petition, as not maintainable, by an order passed on 30.4.1991 (Annexure P6).