THE SUPERINTENDING ENGINEER, THIRUVANNAMALAI ELECTRICITY SYSTEM, TAMIL NADU ELECTRICITY BOARD Vs. THE PRESIDING OFFICER, LABOUR COURT AND K. NATARAJAN, LINEMAN

JUDGEMENT

(1.) THE management/Tamil Nadu Electricity Board seeks to question the award of the Labour Court, Vellore in I.D. No. 154/93 dated 25.11.1993 ordering the reinstatement of the second respondent/the employee with full back wages.

(2.) THE employee was working as a lineman in Thanipadi Section. The management had received an information on 9.9.1993 that he was working as an operator in a cinema theatre in Thiruvanamalai and he was having cinema operator licence for more than 15 years. According to the management, he was very irregular in attending to the departmental work and he used to sign in the attendant register at 8.00 a.m. at Kilpennathur Section and would return to Thiruvannamalai by 10. 00 a.m. and will not go back to the place of work. The management was also informed that he was involved in a case of theft of some lenses valued at Rs.25,000/ - and in another criminal case resulting in a conviction under the Suppression of Immoral Traffic in Women and Girls 1956, now renamed as Immoral Traffic (Prevention) Act 1956, hereinafter described as the "Act". Therefore, the employee was issued with a preliminary charge memo on 1.7.1986.

(3.) NOT being satisfied with the said explanation, a charge memo was issued on 20.3.1987. The following three charges were framed.