MOHD. IDRIS Vs. PRESIDING OFFICER, INDUSTRIAL DISPUTES TRIBUNAL

JUDGEMENT

(1.) The petitioner is a workman. By way of this writ petition he has challenged the award of the Industrial Tribunal (I), U.P., Allahabad dated 24th September, 1999 passed in Adjudication Case No. 69 of 1995, whereby petitioner's dismissal has been found to be justified.

(2.) The foundational facts are that the petitioner was initially engaged in the year 1967 as a Labourer in GEC Alsthom India Limited, Naini, Allahabad (for short, "the company"), the respondent no. 2 herein, where he worked in the Coil Winding (Transformer) Department. He was promoted to the post of Machine Operator (mechanic cooperator) and thereafter he was further promoted to the post of Fitter and transferred to the Maintenance Department. It is stated that he had been the General Secretary of the Workers Union.

(3.) The petitioner was suspended on 10th March, 1994 on the ground of serious misconduct and a domestic enquiry was initiated against him. In the enquiry, the petitioner was given opportunity to produce the witnesses and he also cross-examined the witnesses of the Management of the company. The Enquiry Officer found that all the charges levelled against him were proved, on the basis of which the petitioner was dismissed from service with effect from 19th September, 1994. Feeling aggrieved, the petitioner raised an industrial dispute, which was registered as Adjudication Case No. 69 of 1995, before the Industrial Tribunal (I), U.P., Kanpur (for short, the "Tribunal").