M Y KHAN Vs. TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED JAMSHEDPUR
LAWS(JHAR)-2010-9-9
HIGH COURT OF JHARKHAND
Decided on September 07,2010

M.Y. KHAN Appellant
VERSUS
TATA ENGINEERING AND LOCOMOTIVE Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) In this case, the workman was found guilty by the Labour Court, Jamshedpur. The learned Single Judge found that the findings of the Labour Court are not vitiated.
(3.) The learned counsel for the appellant submitted that according to the standing order, the charge sheet was issued by an officer who was not authorised.;


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