REGIONAL MANAGER (CHENNAI REGION) Vs. DEPUTY GENERAL SECRETARY, VIJAYA BANK WORKERS ORGANISATION AND ANR.

JUDGEMENT

(1.) The petitioner Management has filed this writ petition challenging the Award dated 19.01.2006 passed by the Central Government Industrial Tribunal-cum-Labour Court, Chennai in I.D. No.40 of 2005.

(2.) For the sake of convenience, the parties are referred as in the Industrial Dispute:

(3.) Learned counsel for the petitioner Management would submit that in the preliminary enquiry as well as before the Enquiry Officer, the claimant has admitted the misappropriation of a sum of Rs. 5,000/- and also admitted the manipulation of signature of the customer. He would further submit that the second respondent ought to have directed reinstatement of the claimant and should have confirmed the order passed by the Disciplinary Authority as well as the Appellate Authority which have correctly imposed punishment of removal from service with superannuation benefits. The admission of the guilt letter of the claimant dated 05.06.2002, marked as MEX-6 in the enquiry proceedings is sufficient to establish the charges against the claimant beyond reasonable doubt. In order to prove the guilt against the claimant, the Management examined the Manager as witness and he clearly deposed with regard to the misappropriation of Rs. 5,000/- and manipulation of signature and therefore, the learned counsel for the petitioner prays for allowing the petition.