VAJRAVELU Vs. MANAGEMENT OF SALEM STEEL PLANT

JUDGEMENT

(1.) The contention of the Appellant/workman is to the effect that he is joined as Electronic Weigh-bridge operator in April 1983 in the Salem Steel Plant, which is a public limited undertaking of Steel Authority of India and was suspended on 1.4.1986. A charge sheet was issued to him on 14.6.1985 stating that he claimed, medical reimbursement by furnishing false information, that he suppressed the material facts at the time of his service. On two occasions charge sheets were slapped upon him. In the first charge sheet dated 14.6.1985 the following misconducts on his part have been stated:

(2.) In the second charge sheet dated 5.4.1986 the following charges have been enumerated:

(3.) The Appellant raised an industrial dispute in Labour Court, Salem in I.D. No. 117 of 1992. The award was passed by Labour Court on 20.9.1995 directing him to be reinstated to service without continuity of service and back wages, observing that the first two charges have not been proved and the third charge stands proved. The Labour Court found that the removal from service is disproportionate to the proven misconduct.