RAMA KANT CHOWDHARY Vs. S.K.SARWARIA

JUDGEMENT

(1.) The petitioner herein was working as driver with the respondent No. 2 Management. He was served with a charge-sheet dated 8th July, 1986 levelling the following charges:

(2.) A Departmental Enquiry was held as per which charges stood proved against the petitioner and consequently he was dismissed from service. The petitioner raised industrial dispute. The appropriate Government referred the I said dispute for adjudication vide Notification dated 3rd Aug., 1989 with the following terms of reference:

(3.) On the basis of pleadings following two issues were framed: