RAM BHOOL Vs. D.T.C

JUDGEMENT

(1.) The petitioner has challenged the award of the Labour Court whereby the termination of the petitioner by the respondent was upheld.

(2.) The petitioner joined the respondent as Assistant Fitter on 25th June, 1982. On 05th February, 1993, the petitioner was served with a charge sheet alleging absence from the duty without prior permission from 27th October, 1992 to 20th November, 1992 and again from January, 1992 to 25th October, 1992 and he neither sought any prior permission nor submitted any application for 22 out of 121 days.

(3.) The respondent conducted an enquiry which resulted in the enquiry report dated 09th March, 1993. The enquiry officer held the petitioner guilty of unauthorized absence of 22 days without any application, information or sanction. The enquiry officer held that the leave other than 22 days was sanctioned by DTC. The competent authority considered the enquiry report and proposed the punishment of removal from service vide show cause notice dated 18th March, 1993. Vide order dated 08th June, 1995, the competent authority passed the order of removal from service against the petitioner. The petitioner filed an appeal dated 13th July, 1995 against the order of removal before the Chief General Manager to which he received no reply.