KAMLESH PUROHIT Vs. JAY PEE EXPORTS LTD

JUDGEMENT

(1.) THE petition impugns the award dated 25th September, 2009 of the Industrial Adjudicator on the following reference: "Whether the services of Smt. Kamlesh Purohit have been terminated illegally and/or unjustifiably by the management, and if so, to what relief is she entitled and what directions are necessary in this respect?"

(2.) THE Industrial Adjudicator, first vide order dated 24 th November, 1998 also impugned in this petition, held that the inquiry conducted by the respondent employer preceding the termination of the petitioner THEreafter vide award dated 25 th workman was fair and proper. September, 2009 it was held that the punishment meted out to the petitioner workman was not disproportionate to the misconduct of which the petitioner had been found guilty.

(3.) THIS writ petition has been preferred after one and a half years of the award against the petitioner workman. The petitioner workman being out of service, was expected to act diligently. The writ petition explains the delay for the reason of poverty and old age of the petitioner workman.