- (1.) Leave granted.
(2.) Disciplinary proceedings were adopted against the first respondent who was a Junior Supervisor at the material time with the appellant. The principal charge against the first respondent was the incorrect issuance of utilisation certificates. He was dismissed after a disciplinary enquiry.
(3.) The Co-operative Arbitration Court while setting aside the findings in the enquiry awarded reinstatement with back wages. The Co-operative Tribunal, in appeal, modified the order to one of compulsory retirement. As a result, the first respondent upon attaining the age of superannuation has been granted retiral benefits.;