MAHENDER PAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) Petitioner was appointed as Chowkidar w.e.f. 2.7.1980. Alleging that on 11/12.9.1985 when the petitioner was discharging his duty as Chowkidar, theft of government property costing about Rs.15,000/- had taken place in the sub-division of the respondent, the same was alleged to have been caused due to gross negligence and misconduct of the petitioner and another chowkidar. After holding a departmental enquiry, the services of the petitioner and other chowkidar were terminated by the respondents. The petitioner and the other chowkidar raised an industrial dispute, which was referred for adjudication to the Labour Court with the following terms of reference: -