RUSTOM BURJORJEE BILLIMORIA, BAI JERBAI WADIA HOSPITAL Vs. BAI JERBAI WADIA HOSPITAL CHILD HEALTH AND RESEARCH CENTRE AND DR. S.J. DALAL

JUDGEMENT

(1.) THE Applicant -Complainant has filed present Revision Application under Sec. 44 of the M.R.T.U. & P.U.L.P. Act, 1971, against the Order of Dismissal passed on 27th April 1994 by the Fifth Labour Court, Bombay in Comp. (ULP) No. 239 of 1991. In short the facts of the case can be narrated as under:

(2.) THE Respondents appeared in the Court. The proceedings of the Labour Court were called. In view of submissions made by the rival parties, following points arise for my consideration: - -

(3.) MR . T.S. Shetty, the learned Counsel for the Respondents has opposed the submissions made by Mr. Patel and contended that the Enquiry Officer has considered all the material, evidence on record in detail and has arrived at findings by making discussions thereof through his observations.