V.MUNUSAMY Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This appeal is filed by the appellant, being aggrieved against the order of the learned single Judge, who in turn confirmed the award passed by the Labour Court.

(2.) The appellant was an employee of the first respondent. Charges have been framed against the appellant on 02.05.2006 to the effect that he was continuously absent unauthorisedly from 20.01.2005 to 13.09.2005 running about 237 days. Incidentally, he was informed that on various other occasions viz., eight occasions between the year 2000 and 2004, he was unauthorisedly absent as similar to the charges framed and accordingly punished. The last time when he was absent was from 01.11.2004 to 29.12.2004.

(3.) Not satisfied with the explanation given by the appellant, a domestic enquiry was conducted and the report inducts the appellant inter alia holding that the charges are proved. Taking note of the aforesaid report of the enquiry officer, a show cause notice was issued. On considering his reply, an order of dismissal was passed on 08.03.2007 rejecting his representation.