DIVISIONAL MANAGER LIC OF INDIA Vs. RENUKA SHARMA

JUDGEMENT

(1.) The petitioner has challenged the award of the Industrial Tribunal whereby the Industrial Tribunal set aside the penalty of removal from service of the respondent and imposed penalty of reduction of three stages of basic pay of time scale in lieu of penalty for removal from service.

(2.) The respondent was working with the petitioner as an Assistant with effect from 01st March, 1994. On 25th March, 2008, the respondent applied for and was granted leave for 35 days from 11th April, 2008 to 15th May, 2008 for going to Singapore on the ground that her husband had been deputed in a job in Singapore.

(3.) On expiry of the aforesaid period, the respondent did not join the duty whereupon letters dated 12th June, 2008 and 25th August, 2008 were sent to her asking her to immediately join the duties. The respondent sent a letter on 28th August, 2008 seeking extension of leave up to November, 2008.