POONAWALLA FINCORP LIMITED Vs. ANAND

JUDGEMENT

(1.) In this writ petition, petitioner-Management has challenged the order dtd. 14/12/2020 passed in KID No.25 of 2019 by the Presiding Officer, Labour Court, Hubballi, allowing the petition in part.

(2.) For the sake of convenience, the parties in this petition are referred with their status and ranking before the Labour Court.

(3.) Claimant has filed application under Sec. 10(4- A) of the Industrial Disputes Act, 1947 (for short, hereinafter referred to as "the Act') challenging the termination order dtd. 23/7/2019 inter alia sought for reinstatement with all consequential benefits. It is the case of the claimant that, claimant was appointed by the respondent-Management as a team leader and his services were confirmed by the respondent-Management on 17/8/2019. On an allegation made against the claimant with regard to misappropriation of amount, without issuing show-cause notice to the claimant, respondent-management has removed the claimant from service and being aggrieved by the same, the claimant approached the Labour Court in KID No.25 of 2019.