RUPESH ISHWARBHAI VASAVA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) The present petition is filed under Article 226 and 227 of the Constitution of India challenging the award dtd. 3/5/2019 passed by the learned labour court, Bharuch in Reference Case No.70 of 2015 whereby, the reference filed by the present petitioner came to be dismissed and the termination order passed by the respondent was held legal.

(2.) It is the case of the present petitioner that the petitioner was appointed as a Senior Assistant(Cashier) on 5/7/2001 with the sub division of respondent situated at Bharuch. The duty assigned of the petitioner was to collect the payment of electricity bill on daily basis and to deposit in the account maintained by the respondent- Company in the Bank of Baroda within 24 hours from the collection of the amount. It is the case of the petitioner that during the course of his duty, from 20/6/2012 to 1/8/2013, he collected the amount of Rs.1,79,362.00 and Rs.1,13,577.00 from the ATP Machine Agency Operator. It is further case of the petitioner that on 30/7/2013, the cash of Rs,2,10,739/- was collected and as per the rules, same has to be deposited within a period of 24 hours with the bank. On 1/8/2013 while depositing the money before the Bank of Baroda, the petitioner has deposited with an endorsement of bank transfer.

(3.) Heard learned advocate Ms.Dhwani Lakhani for learned advocate Mr.Hemal Shah and learned advocate Mr.Maulik Nanavati for the respondent-employer.