M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed against the impugned award of the Central Government Industrial Tribunal, Kanpur dated 30-10-1985, Annexure 4 to the petition. Respondent No. 1 was service of the petitioner and his services was terminated on 12-9-1983 against which he raised an industrial dispute and the Tribunal has passed an award in his favour, hence this petition.
(3.) It is admitted in para 1 of the written statement of the petitioner, filed before the Tribunal that the service of respondent No. 1 was terminated on ground of less of confidence Hence a domestic enquiry should have been held before termination of service as held in Chandu Lal v. Management of Mrs. Pan American World Airways, 1985 (2) SCC 727 .;