RICH PAL SINGH Vs. ASSTT GENERAL MANAGER

JUDGEMENT

(1.) The petitioner has challenged the award of the Industrial Tribunal whereby his claim for reinstatement in service was dismissed.

(2.) The petitioner was working with the respondent Bank as an attender. In January, 2003, the petitioner was posted at the extension counter of the Bank at DTC Wazirpur Depot Extension Branch. On 27th May, 2003, shortage of Rs.600/- was found in two packets of Rs.100/- denomination whereupon the officials verified the entire cash kept in the double lock and further found shortage of Rs.700/- (seven notes in the packet of Rs.100 denomination). After counting the cash, the officials asked the petitioner to carry the entire cash in double lock when he hurriedly broke the packet in which there was shortage and he mixed his own loose cash of Rs.700/- to make up the shortage. The respondent issued a charge sheet dated 05th April, 2004 to the petitioner. Relevant portion of the said charge sheet is reproduced hereunder:-

(3.) The respondent Bank conducted an enquiry which resulted in the report dated 19th October, 2004 holding the petitioner guilty of gross misconduct. The Disciplinary Authority accepted the report of the enquiry and awarded punishment from dismissal of service to the petitioner. The petitioner raised an industrial dispute which was referred to the Industrial Tribunal.