CHAIRMAN Vs. CHELLAPANGI

JUDGEMENT

(1.) The petitioner/management of Neyveli Lignite Corporation, seeks for the issue of a writ of certiorari to quash the order of the Industrial Tribunal, Chennai in I.D.No.54 of 1989 dated 6.12.1995.

(2.) According to the Management, Chinnasamy employee/respondent herein was employed in the Corporation as Technician Grade IV. On 11.10.1986 at about 6.00 p.m. the Crime branch of N.L.C. Security Force found the employee with three others stealing and carrying Track Pins worth about Rs.6,000/- from the Scrap yard of New Shift Office in Mine-I. On seeing the Security Men, the said Chinnasamy and another person ran away and only one of them was caught by the security. On interrogation, it came to the light that one of the apprehended persons was the son of the said Chinnasamy/second respondent herein. Except the said Chinnasamy, all the other three persons involved in the crime were outsiders. Preliminary investigation revealed that the employee and others were involved in series of thefts of Ground Water Control Pumps, cables and other materials etc., over a period of time. Second respondent as well as other individuals gave a voluntary statement admitting their offences and involvement in the theft of Corporation materials. A criminal complaint was also filed against him.

(3.) A Departmental enquiry was conducted and after preliminary enquiry regular charges were framed in terms of the Standing Order of the Corporation. In response to the charge memo issued by the management, though the delinquent offered his reply he did not deny the charges, but gave an undertaking that he will not give any room for any such complaint in future and requested revocation of the order of suspension.