REGENT COMPUTRONICS PVT. LTD.

ANIL KUMAR Appellant

V/S

Management Of Skf India Respondents

Referred Judgements :-

DEEPALI GUNDU SURWAS VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAY [REFERRED TO]
SRI.C.RAMESH VS. M/S HINDUSTAN AERONAUTICS LIMITED AND OTHERS [REFERRED TO]
BURN AND COMPANY WORKMEN OF BARN AND COMPANY VS. THEIR EMPLOYEES:BURN AND CO [REFERRED TO]
L MICHAEL VS. JOHNSON PUMPS LIMITED [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
SURENDRA KUMAR VERMA VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT NEW DELHI [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
COLOUR CHEM LIMITED VS. A L ALASPURKAR [REFERRED TO]
SYED ZAHEER HUSSAIN VS. UNION OF INDIA [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. SARDAR SINGH [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
KRUSHNAKANT B PARMAR VS. UNION OF INDIA [REFERRED TO]
KARNATAKA STATE ROAD TRANS CORPN VS. A RAMANNA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is assailing the award dtd. 9/8/2012 in I.D.No.1/2008 on the file of II Additional Labour Court, Bangalore.

(2.) In terms of the impugned award, the petitioner's challenge to the penalty of dismissal is rejected and the domestic enquiry conducted by the respondent -Management is held to be valid and charges of unauthorsied absence for 18 days (in a span of 9 months) is held to be proved. Hence, the petitioner/workman is before this Court.

(3.) The workman was dismissed from service on the charges of unauthorised absence for 18 days in 9 months, from 23/1/2006 to 25/9/2006. Admittedly, it was not 18 days of unauthorised absence at a stretch; the absence was intermittent in the aforementioned period. The maximum period of unauthorised absence at a stretch was 8 days. Second continuous period of unauthorised absence was 6 days. In addition on 4 occasions, it is alleged that workman did not report to duty for a day.

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ANIL KUMAR Vs. MANAGEMENT OF SKF INDIA

Referred Judgements :-

JUDGEMENT

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