RAJESH DABAS Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner has challenged the award dated 31.07.2012, whereby ld. Industrial Tribunal has dismissed his claim petition.

(2.) The facts of the case are that Chairman, K.G. Denim Limited, Coimbatore came to meet Chairman and Managing Director of Punjab National Bank/R-2 on 13.11.2007. While going inside the cabin, said visitor kept his mobile phone outside. When he came out of the cabin, he found his mobile phone missing from the place where it was kept. Accordingly, he lodged a report of theft with the Bank Authority.

(3.) The petitioner, who was working as peon in the General Service Administration Division of the said Bank at Bhikaji Cama Place, New Delhi was interrogated. He got the mobile phone recovered from the top of an Almirah kept on 5th floor of the said building during night hours on 14.11.2007. Accordingly, the petitioner was placed under suspension on 15.11.2007. The chargesheet was served upon him on 26.11.2007 and a domestic enquiry was conducted. The petitioner participated in the said enquiry and he was found guilty of the charges levelled against him. Accordingly, the petitioner was awarded punishment vide order dated 05.06.2008 of compulsory retirement with superannuation benefits.