K.L. CHHABRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner has preferred the present petition under Article 226 of the Constitution of India to assail the order dated 14.06.2010 and the award dated 27.08.2010 passed in I.D. No.26/2009. The first is the order passed by the Central Government Industrial Tribunal-I, Karkardooma Courts Complex, Delhi (CGIT) on the preliminary issue with regard to the legality and validity of the domestic inquiry held by the respondent management against the petitioner workman and the second is the final award passed by the CGIT, whereby the reference with regard to the removal of the petitioner from service was answered by substituting the penalty of dismissal without notice to that of removal from service with superannuation benefit and without disqualification from future employment.

(2.) The petitioner was posted as Computer Operator category "B? at Naraina Vihar Branch of the respondent Punjab National Bank on 16.01.2006. In respect of an incident which took place on that day, in the said branch, involving the petitioner, a charge-sheet was served upon him on 04.02.2006. The petitioner was suspended on 16.01.2006 itself. The charge made against the petitioner was as follows:

(3.) Since the petitioner denied the charges, a domestic inquiry was held against him. The management led the evidence of four witnesses. They were: