M/S BHARAT ELECTRONICS LTD JALAHALLI POST BENGALURU Vs. SRI. S. SRINIVASAN S/O SRI. S. ACHARYA AND OTHERS

JUDGEMENT

(1.) The workman was employed with the company as a Radio Mechanic. On certain charges of misconduct of theft of the company's properties, Articles of charges was issued. An inquiry was held. Charges were held proved. He was imposed a punishment of demotion.

(2.) The workman raised an industrial dispute against the punishment imposed on him. A reference was made. The Tribunal, by the award dated 7.7.1993, modified the punishment by holding that the management was not justified in imposing the penalty of demotion. On the contrary, it imposed a penalty of withholding two increments with cumulative effect and that the workman was entitled for refixation of pay and back-wages, increments with arrears etc.

(3.) Questioning the same, the Company filed Writ Petition No.2980 of 1994 before the High Court of Karnataka. The workman also filed Writ Petition No.25954 of 1994. By order dated 15.9.1998, both the petitions were dismissed.