BANK OF MAHARASHTRA Vs. O P SINGIA

JUDGEMENT

(1.) In this Writ Petition, Bank of Maharashtra (hereinafter referred to as 'the Bank') has challenged the award dated 14th August, 1985 of the Central Government Industrial Tribunal, New Delhi (hereinafter referred to as 'the Tribunal').

(2.) Brief facts are that ShriK.rishanKanhaiya (hereinafter referred as 'the workman') had joined the service of the bank in its Chandni Chowk Branch as peon and was later transferred to Branch Office, Meerut in Uttar Pradesh and was in course of time posted as Daftry in accordance with his seniority. His services were terminated vide order No. AXl/ST/477/83 dated 17th January, 1983. An industrial dispute was raised on his behalf and it was referred vide Order No. L-12012/280/83-D.II(A) dated 30th March, 1984 for adjudication to the Tribunal in the following terms :

(3.) It would not be out of place to mention here that prior to the termination of his services the workman was served with a charge sheet on 28th September. 19^1 on the following allegations :