K. T. SHIVAPRAKASH Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed impugning the Award dtd. 23/6/2020 passed by the Central Government Industrial Tribunal-cum-Labour Court (hereinafter referred to as 'the CGIT'), Bengaluru in CR No. 23/2011.

(2.) The Central Government vide Order No.L- 12012/87/2010-IR(B-II) dtd. 27/5/2011, in exercise of its powers conferred by Clause (d) of Sub-Sec. (1) and Sub-Sec. 2(A) of Sec. 10 of Industrial Dispute Act, 1947, (hereinafter referred to as 'the Act') referred the Industrial Dispute for adjudication by the CGIT.

(3.) The petitioner was working as a Clerk in the 'Corporation Bank' now merged with the 'Union Bank of India'. He was charge sheeted for alleged misappropriation of Rs.1,000.00. The Enquiry Officer however, found the charge proved against the petitioner. The Disciplinary Authority after giving him an opportunity to show cause for the proposed major punishment, dismissed him from service vide order dtd. 30/6/2009. Against the said order of Disciplinary Authority, the appeal resulted in dismissal.