HAZARATSAB Vs. DIVISIONAL CONTROLLER, NWKRTC

JUDGEMENT

(1.) The petitioner, who is an ex-employee of the respondent - Corporation has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this writ petition briefly narrated are, on the allegation of pilferage, a charge sheet was issued to the petitioner and subsequent to the report filed by the Enquiry Officer stating that the charges levelled against the petitioner was proved, the respondent - Management had passed an order of dismissal against the petitioner on 31/1/2012. Assailing the same, the petitioner had approached the Labour Court in proceedings bearing K.I.D. No.21/2012 and the Labour Court vide the impugned award had dismissed the claim petition. Being aggrieved by the same, the petitioner - workman is before this Court.