AIR 2000 SUPREME COURT 3486(2) ::2000 AIR SCW 2321 ::2001 LabLR 733 ::(2000) 1 CurLR 500 ::(2000) 84 FacLR 830 ::(2000) 1 LabLJ 1326 ::(2000) 3 CalLT 66 ::(2000) 2 Lab LN 54 ::(2000) 2 SCT 459 ::(2000) 4 ServLR 733 ::(2000) 1 UPLBEC 684 ::(2001) 4 Supreme 140 ::(2000) 1 JT 539 (SC)

Supreme Court Of India

Hon'ble Judge(s): S. B. Majmudar, D. P. Mohapatra , JJ

Constitution of India , Art.226— Remand - On limited issues - Legality - Punishment imposed on delinquent employee after holding departmental enquiry decision thereon of Tribunal challenged before High Court - High Court remanding matter - But not keeping all questions regarding legality of deptt. enquiry as well as punishment open for fresh decision - Not proper - Order of High Court modified to that of open remand. (Para 3 6)