NARESH KUMAR MEHTA Vs. P.O., LABOUR COURT

JUDGEMENT

(1.) The instant Writ Petition under Articles 226/227 of the Constitution of India has been filed on behalf of Petitioner seeking the following reliefs:

(2.) The Petitioner in the present case was working in the Respondent Hotel at the post of Control Room Telephone attendant since the year 1983 and was promoted to the position of Incharge of the control room in the year 1989.

(3.) In the year 1999, the Petitioner was issued a Charge-sheet, dtd. 16/8/1999 on the account of allegations of misconduct. The said charges inter alia included allegations such as misbehavior with the Superior Officer.