TECHNOLOGICAL INSTITUTE OF TEXTILES Vs. RAJINDER KUMAR SONI

JUDGEMENT

(1.) This is a writ petition to challenge the order dated 3.3.1987 (Annexure (P/12) passed by the Presiding Officer, Labour Court, Rohtak. By this order, the Tribunal has decided issue No.2 partly in favour of the management and partly in favour of the respondent. The Tribunal has held that a valid and proper enquiry has been held. However, the Tribunal recorded a finding that on the basis of the evidence on record the charges have not been proved and further the charges have no relation to the duties of the respondent in the petitioner-company.

(2.) The petitioner-company is aggrieved against the finding recorded by the Tribunal vide order dated 33.1987, Annexure P/12.

(3.) Notice was issued to the respondents. No return has been filed in this case by respondent No.1.