SYNDICATE BANK Vs. R K ROHILLA

JUDGEMENT

(1.) In this writ petition the petitioner bank(hereinafter to be referred as the management?) has assailed the correctness of the award dated 3 rd October, 2005 passed by the Central Government Industrial Tribunal-cum-Labour Court( CGIT? in short) whereby the respondent-workman(hereinafter to be referred as the deceased workman? since he expired during the pendency of this petition and is being represented by his legal heirs) was awarded the penalty of stoppage of four increments service after setting aside the punishment of dismissal from service which had been awarded to him by the management for his having committed certain acts of serious misconduct.

(2.) The award dated 3 rd October, 2005 came to be passed after the following industrial dispute raised by the workman about his dismissal from service was referred by the appropriate Government to CGIT for adjudication:-

(3.) The relevant facts of the case are that the deceased workman was working as a clerk with the petitioner bank and during the relevant period he was posted at its G.B. Road Branch in Delhi. He was charge-sheeted on 20 th December, 1996 on the following allegations:-