VIJAYA BANK Vs. ISH KUMAR PRUTHI & ANR.

JUDGEMENT

(1.) This writ petition challenges an Award, dated 18th March 2004, passed by the learned Industrial Tribunal-cum-Labour Court, New Delhi (hereinafter referred to "the learned Tribunal"), whereby and whereunder the dismissal, by the petitioner-Bank, of the services of the respondent-workman, has been quashed, and the respondent has been directed to be reinstated with continuity of service, full back wages and all other consequential benefits.

(2.) The respondent, while serving as clerk with the petitioner-Bank, was issued a charge sheet, dated 1st August, 1992, proposing initiation of disciplinary action against him, for having allegedly committed "gross misconduct" within the meaning of clause 19.5 (j) of Chapter XIX of the Bipartite Settlement, 1966, which, admittedly governed the relationship between the Bank and its employees, and directing the respondent to show cause thereagainst.

(3.) On receiving the abovementioned charge sheet, the respondent- workman addressed a representation, dated 12th September 1992, to the petitioner-Bank, requesting for permission to examine the relevant records, on the basis of which the charges against him had been framed and for supply of photocopies thereof to enable him to submit his statement of defence thereto.