SH SURENDER SINGH RAWAT Vs. PATEL OIL MILLS

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an order dated 29. 01. 2005 in O. P. No. 19/1999 passed by Shri P. S. Teji, presiding Officer, Industrial Tribunal-II, Delhi granting approval under section 33 (2) (b) of the Industrial Disputes Act, 1947 to the petitioner for his dismissal from service of the respondent vide order dated 04. 02. 1999.

(2.) BRIEF facts of the case are that the petitioner was employed with the respondent as Assistant Operator w. e. f. 17. 07. 1990. He was served with a charge sheet dated 04. 07. 1998 and he was accused of adopting go-slow tactics from 25. 05. 1998 to 10. 06. 1998 as well as indulging in abusing and slogan shouting at the management along with his other colleagues during the strike period. The domestic inquiry was held against the petitioner in which he was found guilty of the charges leveled against him.

(3.) THE management of the respondent after considering the Inquiry Report and taking into account other relevant material decided to dismiss the petitioner from its service and the petitioner was accordingly dismissed vide order dated 04. 02. 1999.