SYNDICATE BANK Vs. V VARADARAJAN

JUDGEMENT

(1.) AWARD dated 5th July, 2007 in C. R. No. 72/2003 is called in question both by the workman as well as the Management.

(2.) THE case of the workman is that, while he was working as a Clerk at Thithimathi branch, it is alleged that on 7-11-2001, the workman abused the customer and also tried to assault him. In connection with the said alleged incident, the workman was suspended on 24-11-2001. Thereafter, he was charge-sheeted on 13-12-2001. In response to the chargesheet, the workman gave his reply and thereafter, an enquiry was held. The Enquiry officer gave a finding holding that, the charge is proved. The Disciplinary Authority considering the findings and the explanation of the workman, passed an order of dismissal.

(3.) AGAINST the order of dismissal, the workman sought for reference of the dispute. The central Government by order dated 15th December 2003 referred the matter to the Industrial Tribunal.