- (1.) COMMON questions that arise for our consideration in the instant appeals are as under: (i) Whether the termination of the appellants (for short 'workman') by the respondent (for short 'corporation') was the termination simplicitor? (ii) Whether the workmen were terminated from the service on the ground of misconduct? (iii) Whether the applications filed by the workmen before the Industrial Tribunal Jaipur under Section 33-A of the Industrial Disputes Act, 1947 (for short, the 'act') were maintainable?
(2.) LEARNED Tribunal rejected the applications of workmen filed under Section 33-A and held that the termination of the workmen was simplicitor. Since the workmen were not removed on the ground of misconduct, the Corporation was not under obligation to conduct the inquiry therefore applications of the workmen were not maintainable.
(3.) THE workmen assailed the award by filing the writ petitions but the learned Single Judge did not find any fault in the awards and dismissed the writ petitions. Hence these appeals.;