LAWS(DLH)-2009-7-202

MEHAR SINGH Vs. CEMENT MANUFACTURERS ASSOCIATION

Decided On July 28, 2009
MEHAR SINGH Appellant
V/S
CEMENT MANUFACTURERS ASSOCIATION Respondents

JUDGEMENT

(1.) THIS writ petition filed by the workman (petitioner herein) is directed against an award dated 29. 02. 2008 passed by Ms. Renu Bhatnagar, Presiding officer, Labour Court-X, Delhi by which his termination from the service of the management (respondent herein) has been found to be legal and justified.

(2.) HEARD.

(3.) BRIEFLY stated, the facts of the case are that the petitioner was appointed as a driver with the respondent on 01. 09. 1982 and his last drawn wages were rs. 4600/- per month. He was charge sheeted by the respondent management vide charge sheet dated 05. 03. 1997 with the charge that on 16. 02. 1997, he was driving the company's car under influence of liquor and had hit a Maruti car bearing No. DL-2ce-9051 driven by a lady. Domestic inquiry was held against the petitioner in which he was found guilty of the charges levelled against him vide charge sheet dated 05. 03. 1997 referred above. The management of the respondent on the basis of the inquiry report and also taking into account the past conduct of the petitioner terminated him from its service w. e. f. 17. 11. 1997.