STATE BANK OF INDIA Vs. V K BAKSHI

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India assails the Award dated 04.05.2017 passed by the learned Central Government Industrial Tribunal cum Labour Court No.1 Karkardooma Court, Delhi, in ID No.26/2011 whereunder the learned Labour Court has, after coming to the conclusion that the respondent was guilty of Charges levelled against him, held that the punishment of dismissal from service imposed on the respondent by the petitioner/bank, was very grave and disproportionate as neither of these charges related to any moral turpitude on his part. The Labour Court has, accordingly, substituted the penalty of removal from service by reducing the same to stoppage of three increments with cumulative effect.

(2.) The case of the respondent/workman was that he was posted as a Senior Assistant in the petitioner/Bank. On 27.03.2006, the petitioner Management served him with a chargesheet setting out the following charges:-

(3.) Although the respondent denied these charges in the departmental inquiry which was conducted against him by the petitioner management, all the charges were proved against him consequently leading to his dismissal from service on 03.05.2007. Aggrieved by his dismissal, the respondent raised an industrial dispute which was referred to the Labour Court for adjudication.