YOGINDER SHARMA Vs. MANGT. OF ARVALI LEASING LTD

JUDGEMENT

(1.) The petitioner workman has preferred the present writ petition under Article 226 of the Constitution of India to assail the award made by the Labour Court-I, Karkardooma Courts, Delhi in I.D. No. 489/1992, whereby the reference made to the Labour Court by the Appropriate Government on 24.05.1989 with regard to the termination of the petitioner's service by the respondent management has been answered against the petitioner.

(2.) The petitioner was appointed as a Clerk with the respondent management on 01.08.1985. His services were terminated on 27.09.1988.

(3.) Before the Labour Court, the respondent management sought to establish the charge against the petitioner, as contained in the termination letter. The management produced Mr. H.P. Lakhotia (MW-2), who filed his affidavit by way of evidence as Exhibit MW-2/A, wherein he stated, inter alia, as follows: