GOPAL VASUDEVA Vs. NEW BANK OF INDIA

JUDGEMENT

(1.) By way of this writ petition the petitioner-workman has challenged the award dated 20th, July, 1992 passed by the Central Government Industrial Tribunal("CGIT? for short) whereby the action of the respondent bank in dismissing him from service for some grave serious acts of misconduct was held to be legal and justified.

(2.) Background in the light of which this petition came to be filed by the petitioner-workman is that he joined the services of the respondent bank in the year 1971 as a clerk at the Agra Branch wherefrom he was transferred to the Kanpur Branch and worked there from 1st May, 1971 till 17th June, 1972 after which he was transferred to Ghaziabad branch. The management of the respondent bank allegedly did not like the petitioner for his being active in trade union activities and so placed the petitioner under suspension with effect from 29th May, 1973 and slapped a first charge sheet dated 16th June, 1973 in which it was alleged against him as under:

(3.) For wilful damage and/or attempt to cause damage to the property of the Bank and/or its constituents.