TATAENGINEERINGANDLOCOMOTIVECOLTD Vs. ATRUL KRISHNA MADLNA

JUDGEMENT

(1.) This writ application is Directed against an order dated 23-5-1983 pasted by respondent No. 2 as contained in Annexure-4 to the writ application whereby and whereunder it was hald that the domestic enquiry held as against the workman was not fair, proper and in accordance wish the principles of natural justice as also for quashing the award dated 2-12-1985 passed by respondent No. 1 whereby and whareunder, respondent No. 1 answered the reference agaisst the petitioner and in favoar of tha concerned workman an directed thai the workman ba reinstated with half back wages from the date of dismisssl, i. e. from 6-12-1968 to 24-1-1977 and full bach weges thereafter till his reinstatement at the rate of wages admissible to him on the date of dismisial.

(2.) The fact of the matter lies in a very narrow compass.

(3.) Admittedly, respondent-workman at the material time was working as Ward-Keeper. A charge-sheet was served upon respondent No. 1 workman on or about 31-1-1968 stating Inter alia therein as follows ; -