Hon'ble Judge(s):
Arijit Pasayat,
D. M. Dharmadhikari
, JJ
Industrial Employment (Standing Orders) Act (20 of 1946) , S.15— Industrial Employment (Standing Orders) Central Rules (1946) , Cl.14(4)(c)— Termination of service - Non-supply of enquiry report to delinquent employee and denial of opportunity to him to show cause against proposed penalty - Non-compliance of Cl. 14(4)(c) of Standing Order Rules - Order of High Court to extent of directing reinstatement with full monetary dues - Liable to be set aside - Correct procedure is to hold fresh enquiry from stage of supply of enquiry report.
Industrial Disputes Act (14 of 1947) , Sch.II Item.3— M. D., ECIL v. B. Karunakar, AIR 1994 SC 1074 : 1994 AIR SCW 1050 : 1994 Lab IC 762, Followed.
(Para 9
11)
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