PRAVEEN KARAN Vs. DELHI HIGH COURT

JUDGEMENT

(1.) UNDISPUTED position is that file of ID No.158/1989 titled 'M/s.Indu Electronics Vs. Secretary Labour & Ors.' was not traceable. This got detected when vide order dated December 12, 2005, the file was summoned by the Delhi High Court with respect to a writ petition filed by the management. The award disposing of ID No.158/1989 was passed by the Industrial Tribunal on March 16, 1998.

(2.) AT the domestic inquiry, list Ex.DW-1/1, was admitted to have been prepared by the writ petitioner. He admitted that the Goshwara No.670/1998 was in his handwriting.

(3.) DEFENCE of the petitioner was that he prepared the list with reference to the rough list provided by the Ahlmad. The Ahlmad at that stage was Sunita Devi. Petitioner and one Rajesh Kumar were the Assistant Ahlmads.