I. SIVAKUMAR Vs. GENERAL MANAGER INDIAN OVERSEAS BANK

JUDGEMENT

(1.) Aggrieved by the order dtd. 30/9/2009 passed by the 2nd respondent/Industrial Tribunal, in I.D. No.28/1989, denying reinstatement and other attendant benefits to the petitioner, the present writ petition has been filed challenging the said order.

(2.) The brief facts necessary for the disposal of this petition are as under:-

(3.) Upon reference of the dispute, the Tribunal took up the reference and on behalf of the petitioner, the petitioner examined himself as P.W.1 and marked Exs.W-01 to W-07. On the side of the 1 st respondent, two witnesses were examined as M.W.s 1 and 2 and Exs.M-01 to M-47 were marked. On the basis of the oral and documentary evidence, the Tribunal concurred with the findings arrived at by the enquiry officer and also upheld the punishment of dismissal of the petitioner from service. Aggrieved by the said award, the present writ petition has been preferred by the petitioner.