KEWAL KRISHAN Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The challenge in this petition is to the impugned Award dated 4 th April 2001 of the Industrial Tribunal holding that the dismissal of the Petitioner workman was neither illegal nor unjustified.

(2.) The Petitioner states that he has been working with Respondent No. 2 Hindustan Times Limited (HTL?) for several years. The Petitioner was issued two charge sheets. In the first charge sheet dated 31 st July 1984, the following two charges were levelled against him:

(3.) The Petitioner in his explanation denied both the charges. The Inquiry Officer (IO?) who inquired into the two charge sheets found that the incident of 19 th July 1984 was not proved by the Management. As regards the incident of 23 rd July 1984 it was held that the behaviour of the Petitioner could not be said to be normal. As regards the incident of 30 th July 1984 the Petitioner was held not guilty.