ANIL DOGRA Vs. SECRETARY

JUDGEMENT

(1.) The petitioner-workman has in this writ petition under Article 226 of the Constitution of India challenged the award dated 10.07.2007 of the Labour Court whereby her dismissal from service by her employer, the respondent no.2 herein, had been held to be legal as well as justified.

(2.) The petitioner-workman was employed with the respondent no.2 Company, The Statesman Limited, since 1972 in the advertising department as a receptionist-cumtypist. She was dismissed from service in the year 1997 after she was found guilty of the following charges of misconduct which had been levelled against her vide charge sheet dated 12.03.1994:-

(3.) She had then approached the labour authorities for her re-instatement in service but since she could not get that relief in conciliation proceedings from the respondent no.2- management the dispute about her dismissal from service was referred for adjudication to the Labour Court with the following term of reference:-