AMBADAS MAHADEV KHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner has challenged the Part-I Award dtd. 11/01/2018 by which, the Labour Court had upheld the enquiry and had also sustained the finding of the Enquiry Officer. The petitioner has also challenged the Final Award dtd. 21/04/2018 by which, the Labour Court answered the Reference in the negative and concluded that the punishment of dismissal from service awarded to the petitioner is an appropriate punishment.

(2.) Prayer clauses (a), (b) and (c) of the petition read as under:

(3.) By an order dtd. 29/09/2021, this court came to a prima facie conclusion that the punishment awarded to the petitioner was harsh, as compared to the gravity of the charges levelled against him. This court also noted that there is no evidence to indicate that the locker, in which certain items were found, belonged to the petitioner or was allotted to the petitioner. This court, therefore, questioned as to whether any relevance can be attributed to the evidence led by the management. The petition was, therefore, admitted and was posted for a peremptory final hearing on 27/10/2021 at 04.00 p.m.