JUDGEMENT
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(1.)The scope of interference with the order of the Industrial Tribunal in connection with an industrial dispute relating to dismissal of the workman under Article 226 of the Constitution of India by the High Court is very limited.
(2.)The powers of the High Court to interfere with such an order of the Industrial Tribunal is circumscribed by various limitations as pointed out by the Hon'ble Supreme Court repeatedly in various decisions.
(3.)Reappraisal and/or re-examination of evidence led in disciplinary proceeding by the High Court in its Constitutional writ jurisdiction was always discarded by the Hon'ble Supreme Court.
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