STATE BANK OF INDIA Vs. J R SURMA

JUDGEMENT

(1.) The Petitioner is aggrieved by an Award dated August 16, 1984 passed by the learned Central Government Industrial Tribunal CGIT) in I.D. No. 51/78.

(2.) The dispute referred for adjudication to be learned CGIT was as under:

(3.) Briefly, the facts are that Respondent No.1 the Workman joined the services of the petitioner on June 8, 1970 as a Typist/ Clerk. On December 31, 1977 he was issued a charge sheet in which he was alleged to have prepared for fictitious credit vouchers favouring National Trading Co. These forged vouchers were then passed under the forged signatures of M.R. Lamba, Head Clerk in the concerned department. Thereafter, payment vouchers were issued in favour of National Trading Co. on the basis of the forged vouchers. It was alleged that a sheet of paper was found in the drawer of the Workman's table. In this sheet of paper, the Workman had allegedly worked out the amounts receivable under the fictitious vouchers. On these facts, it appeared that the intention of the Workman was to defraud the Petitioner and he was charged accordingly.