SPENCER AND COLTD Vs. HEADQUARTERS ASSISTANT COMMISSIONER OF LABOUR AND

JUDGEMENT

(1.) The petitioner Spencer & Co., Ltd., took disciplinary proceedings against respondent 2, their employee, at the relevant period, and dismissed him as a result of the enquiry by their proceedings dated 30 November, 1959. Respondent 2 thereupon presented an appeal under Sub-section (2) of S. 41 of the Mysore Shops and Establishments Act (II of 1948), to respondent 1, the Headquarters Assistant to the Commissioner of Labour in Mysore, who is the prescribed appellate authority under that section.

(2.) Respondent 1, by his order dated 12 September, 1960, allowed the appeal and made a direction apparently in the light of Sub-section (3) of S. 41 for payment to respondent 2 by the petitioner of an amount equal to the total of one month's wags in lieu of notice and six months' wages as compensation.

(3.) The writ petition is directed against the said order of respondent 1.