SHRI M.V. NATARAJAN Vs. M/S. J.B.A. PRINTING INKS LTD., SHRI U. D. PANDIT, THE GENERAL MANAGER (MFG.), M/S. J.B.A. PRINTING INKS LTD., SHRI M.S. SAWANT, THE ENQUIRY OFFICER, M/S. J.B.A. PRINTING INKS LTD. AND THE PRESIDING OFFICER, SECOND LABOUR COURT

JUDGEMENT

(1.) THE present revision application which has been filed by the Applicant under section 44 of the M.R.T.U. and P.U.L.P. Act, 1971 by getting aggrieved by an Order, dated the 22nd October 1997 passed by the Learned Labour Court in Complaint (ULP) No. 419 of 1997. And the brief facts of the said revision application which has been narrated by the Applicant are as below: - -

(2.) IT has submitted that the Applicant is filing the present revision application against an Order of the learned Labour Court passed on 22nd October 1997 below Exh. 2 in Complaint (ULP) No. 419 of 1997 and copy of the said Order which has been challenged by the Applicant has been enclosed herewith the present revision application. The brief facts of the original Complaint are as below: - -

(3.) IT is also submitted that the enquiry which was initiated against the charge -sheet dated 13th December 1995, the Enquiry Officer have conducted the enquiry of charge -sheet dated 29th April 1996 alongwith previous one. So by clubbing both the charge -sheets together, it is submissions of the Applicant that the enquiry officer has not acted in good faith and has conducted the enquiry with his biased mind and had violated the principles of natural justice while conducting enquiry.