REGENT COMPUTRONICS PVT. LTD.

ABHERAJ JASWAL Appellant

V/S

GODREJ BOYCE MANUFACTURING Respondents

Referred Judgements :-

U.P. STATE ROAD TRANSPORT CORPORATION AND ORS. V. SURESH CHAND SHARMA [REFERRED TO]
UNION OF INDIA VS. T R VARNA [REFERRED TO]
PHULBARI TEA ESTATE VS. ITS WORKMEN [REFERRED TO]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED TO]
SUR ENAMEL AND STAMPING WORLD LIMITED VS. WORKMEN [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO,]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
DIVISIONAL CONTROLLER N E K R T C VS. H AMARESH [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. VINOD KUMAR [REFERRED TO]
USHA BRECO MAZDOOR SANGH VS. MANAGEMENT OF USHA BRECO LTD [REFERRED TO AND]
RAMANAND VS. DIVISIONAL MECHANICAL ENGINEER NORTHERN RAILWAY [REFERRED TO]

JUDGEMENT

(1.) THE appellant workman, an employee in the respondent company as a Steel Mechanic, was served with a chargesheet on 12.3.1997 alleging that he diverted the customers of the company to a third party, M/s Krishan Enterprises, and thereby acted dishonestly in the course of his employment. The specific incidents of different dates when he had diverted the customers to M/s Krishan Enterprises were disclosed in the chargesheet served on him.

(2.) REGARD being had to the submissions, that have been canvassed before us, we think it appropriate to reproduce the relevant part of the chargesheet that was served on the workman. It reads as follows

(3.) AFTER an industrial dispute was raised, a reference was made by the competent authority of GNCTD to the Labour Court on 14.6.1999 with the following terms:

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ABHERAJ JASWAL Vs. GODREJ BOYCE MANUFACTURING

Referred Judgements :-

JUDGEMENT

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