MURNAD EDUCATION SOCIETY Vs. M.S. MADHUSUDAN

JUDGEMENT

(1.) The petitioner is the employer.

(2.) The petitioner conducted an enquiry and proceeded to dismiss the respondent from service. The charges levelled against him were that he had been in the habit of abstaining from service without prior sanction of leave and that he has frequently disobeyed the oral and written instructions of the principal and the president of the employer society.

(3.) A charge was also levelled that he had participated in a strike on 19/8/2002. A specific charge was also raised that he had willfully disobeyed the written instructions of the principal of the pre-university college to submit the marks of the midterm examination, and it was also alleged that he was not punctual in attendance, not prompt in his work, and had refused to discharge work assigned to him.