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Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): V. N. Khare, Satya Brata Sinha, Ar. Lakshmanan , JJJ

Industrial Disputes Act (14 of 1947) , S.10, S.11A, Sch.II Item.3— Order of termination - Effective date - Doctrine of relation back - Applicability - Termination challenged as violative of principles of natural justice - Employer opted to lead evidence to prove charges - And employer makes out case justifying order of termination passed by it - Labour Court upholds termination on conclusion that charges against workman are proved - Order of termination is effective from date of original order of termination passed by employer - And not from date of award passed by Labour Court. Gujarat Steel Tubes Ltd. v. Gujarat Steel Tubes Mazdoor Sabha, AIR 1980 SC 1896 : 1980 Lab IC 1004 - Rendered per incuriam in view of Workmen of M/s. Firestone Tyre and Rubber Co. of India v. Management, AIR 1973 SC 1227 : 1973 Lab IC 851 and Workmen of Motipur Sugar Factory (P) Ltd. v. Motipur Sugar Factory, AIR 1965 SC 1803. Section 11A of the Industrial Disputes Act, 1947 confers a wide power upon the Labour Court, Tribunal or the National Tribunal to give appropriate relief in case of discharge or dismissal of workmen. While adjudicating on a reference made to it, the Labour Court, Tribunal or the National Tribunal, as the case may be, if satisfied that the order of discharge or dismissal was not justified, it may, while setting aside the same, direct reinstatement....