S.S. Sodhi, Ashok Bhan, J. - (1.) The impugned order of termination of the services of the workman was founded upon the findings of the domestic enquiry held against the petitioner on charges of theft. It was, no doubt, found by the Labour Court that the management had failed to establish in the domestic enquiry the charge of theft against the workman nut in such an eventually it was clearly incumbent upon the Labour Court to afford due opportunity to the management to establish the charge against the workman in the proceedings before it. A specific prayer to this effect has been made in the return filed on behalf of the management. The failure of the Labour Court to do so clearly vitiates the impugned award, which is accordingly hereby set aside and the matter is remitted to the Labour Court for fresh decision in accordance with law.
(2.) Parties are disposed to appear before the Labour Court on September, 15, 1993. Orders accordingly.;