Section 24 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
24.
Before awarding punishment of dismissal or any other punishment, the management shall take into account the gravity of misconduct, the past record, if any, of the workman and any extenuating and aggravating circumstances that may exist. The order of dismissal or any other punishment shall be in writing and will be sent to the workman if present personally or through registered post at the recorded address of his residence.
