MOHINDER PAL GROVER Vs. VIJAYA BANK

JUDGEMENT

(1.) By this writ petition, the petitioner has challenged the award dated 25th April, 2005 passed by the Industrial Tribunal cum Labour Court-II of Central Government.

(2.) Briefly, the facts are that the petitioner was working as a peon with the respondent. He committed thefts during the course of his duty, of Rs.900/- on 16.5.1987 and Rs.650/- on 20.8.1997. A charge-sheet was served upon him about the misconduct of thefts and disciplinary proceedings were initiated. After the conclusion of disciplinary proceedings, the enquiry officer found the charges of theft proved and disciplinary authority imposed the penalty of removal from the service. The petitioner preferred an appeal before the departmental Appellate Authority, his appeal was dismissed. Thereafter, the petitioner raised an industrial dispute which was referred for adjudication to the Industrial Tribunal in the following terms:

(3.) Industrial Tribunal after recording evidence of both the sides came to the conclusion that the enquiry was conducted in a fair and proper manner and the charge against the petitioner was proved in the enquiry. Petitioner was guilty of committing theft and he was rightly removed from the service. There was no ground to interfere in the order of punishment.