Section 107A in The M.P. Industrial Relations Act, 1960
107A. [ Power of Labour Court and Industrial Court to give appropriate relief in case of discharge or dismissal of employee. [Inserted by M.P. Act No. 43 of 1981 (w.e.f. 26-1-1982).]
- Where industrial dispute relating to the discharge or dismissal of an employee has been referred to a Labour Court or the Industrial Court for decision under any of the provisions of this Act and in the course of the proceedings the Labour Court or the Industrial Court, as the case may be, is satisfied that the order of discharge or dismissal was not justified, it may set aside the order of discharge or dismissal and direct reinstatement of the employee on such terms and conditions, if any, as it thinks fit or give such other relief to the employee including the award of any lesser punishment in lieu of discharge or dismissal as the circumstances of the case may require :Provided that in any proceeding under this section the Labour Court or the Industrial Court, as the case may be, shall rely only on the materials on record and shall not take any fresh evidence in relation to the matter.]
