SH. ASHOK KUMAR Vs. BANK OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ petition under Articles 226 and 227 of the Constitution of India praying for a writ of Certiorari or Mandamus to quash the award dated 04.10.2005 passed by the Labour Court and to direct the respondent to reinstate the petitioner in service with full back wages and continuity of service with all the attendant benefits.

(2.) IN this petition the petitioner has raised three vital questions of law and facts which are as follows:

(3.) AS per report and finding the petitioner was issued a proposed punishment order dated 30.11.1995 and thereafter he was dismissed from the service vide order dated 29.1.1996 as per the punishment imposed upon him. Subsequently, the petitioner had also made an appeal before the appellate authority against the said order dated 29.1.1996 of the disciplinary authority. The appellate authority of the bank vide its order dated 10.1.1997 had upheld the punishment of dismissal imposed upon the petitioner.