SUKHBIR SINGH Vs. INTERNATIONAL AMUSEMENT LIMITED

JUDGEMENT

(1.) By this writ petition, petitioner has challenged the validity of Award dated 30.1.2003 passed by Labour Court VI, Karkardooma, Delhi wherein it is held that the workman concerned has failed to prove on record that termination of his services by the management was illegal and/or unjustified, therefore, he was not entitled to grant of any relief whatsoever.

(2.) Briefly the facts relevant for the disposal of this writ petition are that petitioner was terminated by the respondent for misconduct after a finding given in the domestic enquiry that petitioner was guilty of misconduct. Petitioner raised an industrial dispute about his dismissal which was referred for adjudication to the Labour Court in the following terms:-

(3.) The charges leveled against the petitioner by the management were as under:-