DHARAMVIR SHARMA Vs. FENA PVT. LTD.

JUDGEMENT

(1.) By way of the present petition, the petitioner impugns the order dated 29.08.2009 passed by learned Presiding Officer, Labour Court-IX, Karkardooma Courts, Delhi in I.D. No.1128/1998 whereby it was held that the domestic inquiry by the Management was valid and proper and further impugns the award dated 08.09.2009 whereby the petitioner was held not entitled to any relief.

(2.) Brief facts of the case are that the petitioner was employed by the respondent company (previously known as M/s. Syndet and Chemical Industries Ltd.) on 16.07.1988 for the post of electrician. The petitioner was drawing wages of Rs.2,553/- (Rupees Two thousand five hundred fifty three) per month. On 28.12.1996 the petitioner was accused of misappropriating money which was meant to be used for the purchase of diesel. Pursuant to the said allegation the respondent company served a charge-sheet on the petitioner on 30.12.1996 alleging that he was supposed to bring 200 liters of diesel for the company generator. However, when the same was measured by the employees of the respondent company, 18 liters of diesel was found to be missing. An inquiry was conducted by the respondent company and on 28.08.1997, the inquiry officer appointed by the respondent company submitted his report wherein the petitioner was found guilty of the charges mentioned in the charge-sheet and a show-cause notice was served upon the petitioner.

(3.) The petitioner submitted his reply dated 18.11.1997 to the showcause notice. Thereafter, the respondent terminated the services of the petitioner vide letter dated 17.12.1997.