Surya Kant, J. - (1.) Leave granted.
(2.) The instant appeal, by special leave, is directed against the judgment and order dated 30th November, 2018 passed by the Division Bench of High Court of Karnataka at Bangalore whereby the intra-Court appeal preferred by the Karnataka State Road Transport Corporation (in short, 'the Corporation') against the order dated 20th September, 2017 of the Learned Single Judge has been allowed and after setting aside the order dated 28th October, 2016 of the First Additional Labour Court, Bangalore, the said Court has been directed to decide afresh application of the Corporation under Section 33(2)(b) of the Industrial Disputes Act, 1947 (in short, 'the Act') in accordance with the observations made by the Division Bench of the High Court in an earlier order dated 14th July, 2016 passed in W.A. No. 30 of 2015.
(3.) The question which falls for consideration revolves around the scope and ambit of the enquiry to be held by a Labour Court or Industrial Tribunal while granting or refusing approval for the discharge or dismissal of a workman under Section 33(2)(b) of the Act.;