- (1.) Leave granted.
(2.) The respondents have been served but have not put in an appearance.
(3.) The first respondent was employed by the appellants as a driver. He was found to be a habitual absentee. He was issued a charge-sheet for his indiscipline. A domestic enquiry was held. He was found guilty and he was removed from service. He challenged the order of dismissal by raising a dispute under the Industrial Disputes Act. The second respondent upheld the order of dismissal.;