RANJAN MAHMULAL MULLA Vs. CHIEF EXECUTIVE OFFICER, ICHALKARANJI

JUDGEMENT

(1.) This matter was heard extensively on 16/02/2022r 17/02/2022 and 21/02/2022.

(2.) By this petitionr the petitioner has challenged the judgment of the Industrial Court dtd. 17/04/2018 by which Revision (ULP) No.172 of 2014 fled by the respondentMunicipal Councilr has been allowed and the judgment delivered by the Labour Court in Complaint (ULP) No.12 of 2006r dated 09/07/2014r has been quashed and set aside.

(3.) The respondent-Municipal Council had suspended the petitioner on 04/04/2003r pending disciplinary action. On 18/07/2005r after conducting a full-fedged domestic enquiryr a second show-cause notice proposing the punishment of dismissal from service was issued to the petitioner. On 28/07/2005r the petitioner replied to the show-cause notice. On 28/11/2005r the petitioner was dismissed from service by way of punishment.