JAGDISHBHAI PRATAPRAI RAVAL Vs. TORRENT POWER AEC LTD

JUDGEMENT

(1.) THE petitioner herein has challenged the orders dated 27.08.2004 passed by the Labour Court, Ahmedabad in T. Application No. 128/1999 rejecting the same as well as order dated 18.11.2005 passed by the Industrial Court, Ahmedabad in Appeal (IC) No. 29/2004 dismissing the same.

(2.) THE facts which emerge from the records are that the petitioner who was serving as Senior Clerk was dismissed from service vide order dated 29.12.1998 on the ground of accepting bribe from a customer one Shri Mukul Dave after serving charge sheet and conducting departmental inquiry. The petitioner challenged the same before the Labour Court, Ahmedabad and his application was rejected. Being aggrieved by the same, the petitioner preferred appeal which was also dismissed. Hence the present petition is preferred.

(3.) MR . Kunan Naik, learned advocate appearing for the respondent company supported the impugned orders and submitted that the petitioner was terminated from service after following due procedure. He submitted that the inquiry proceeded after taking note of the fact that despite repeated requests, Mr. Dave, the complainant preferred not to attend the proceedings. He submitted that the petitioner also submitted a purshis in the proceedings before the Labour Court that he does not challenge the legality and propriety of the inquiry.