P. JAI SINGH Vs. B.M.T.C.

JUDGEMENT

(1.) THE short and important question of law that arises in this appeal is:

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

(3.) BASED on the enquiry report, the appellant's service came to be dismissed by the respondent by its order dated 01.10.2007. Though an enquiry was initiated based on the report submitted by the Security Officer dated 04.02.2011 and charge -sheet was submitted on 02.06.1997, he was dismissed from the services on 01.10.2007. By then there was a charter of demands made by the recognized union with the respondent corporation and the same is pending in I.D. No. 148/2005.