REGISTRAR Vs. DEPUTY DIRECTOR GENERAL

JUDGEMENT

(1.) The Award dated 22.07.2010 passed by the second respondent-Tribunal in I.D.No.58 of 2007, is under challenge in the present writ petition.

(2.) The writ petitioners are the Management of National Institute of Fashion Technology.

(3.) The learned counsel appearing on behalf of the writ petitioners made a submission that the first respondent joined with the writ petitioner-Institution as a Machine Mechanic on 09.04.1996. Subsequently, the first respondent-employee was appointed as Machine Lab Assistant. The writ petitioner-Management had received several complaints against the first respondent-employee. The complaints were very serious in nature, amounting to grave misconduct. Thus, charges were framed against the first respondent- employee and an enquiry was conducted.