THE COOPERATIVE STORE LIMITED Vs. RAMESH CHANDER

JUDGEMENT

(1.) Vide the instant petition, the petitioner/Management seeks quashing of the impugned award dated 08.12.2010 passed by learned Tribunal in I.D. No. 127-10/95, whereby directed the petitioner/Management to pay lump sum compensation for an amount of Rs.2,00,000/- (Rs. Two Lac) in favour of respondent No. 1 in lieu of reinstatement and back wages.

(2.) The case of the respondent/workman before the labour Court was that he joined as Junior Supervisor on 12.07.1966. He had unblemished service record. He was given a charge-sheet on 04.07.1988. He replied the charge-sheet. However, an inquiry was held. A show-cause notice was issued thereafter. He was removed from service.

(3.) Being aggrieved, respondent/workman filed an appeal on 15.09.1990, same was dismissed.