HINDUSTAN WIRES LIMITED Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) SHORT question that arises in this case is as to whether in a domestic inquiry against a workman, could he seek assistance of an Advocate to represent him. When the Presenting Officer as well as the Inquiry Officer appointed by the management were law graduates.

(2.) RAJESHWAR Singh raised an industrial dispute which was referred to the Labour Court. It was as under :

(3.) THE stand of the Management is refuted by the workman in the written statement, inter alia, alleging that when the Inquiry Officer and the Presenting Officer were Law Graduates, the workman could legitimately ask for assistance of a Law Graduate, i. e. an Advocate