SANJAY PRALHADRAO SINGALWAR Vs. ZILLA PARISHAD

JUDGEMENT

(1.) BY this petition filed under Articles 226 and 227 of the Constitution of India the petitioner-employee challenges order dated 26-4-2004 passed by Labour Court, Amravati in U. L. P Complaint No. 74 of 2002 rejecting his prayer for grant of interim relief and Judgment dated 11-6-2004 delivered by Industrial Court in U. L. P Revision No. 30 of 2004.

(2.) I have heard Advocate A. M. Ghare for the petitioner and Advocate N. P. Dhote for respondent Nos. 1 and 2. As the point involved is very short, the matter is taken up for final disposal, rule made returnable forthwith. Heard by consent.

(3.) BRIEF facts giving rise for filing of this petition can be summarised as under: the petitioner is Gram Sevak in the employment of the respondents and on 11-9-2000 he was issued charge-sheet for various misconducts including misappropriation, irregular expenditure, not making Grampanchayat records available for inspection etc. The employee in reply to the charge-sheet denied all the charges and he also pointed out that there is no irregular expenditure. About record he pointed out that the records have been handed over to Officer Shri M. W. Raut on 8-6-2000 and he has got acknowledgment thereof. It appears that Departmental Enquiry was then conducted against the petitioner by respondents and the respondents served show cause notice dated 31-8-2002 upon him. In this show cause notice the Disciplinary Authority viz. Chief Executive Officer of respondent No. 1 Zilla Parishad states that charges No. 1-A and B, charge No. 2 are proved against the petitioner and proposed to impose punishment of dismissal and recovery of Rs. 15,95,480/- in one stroke. Enquiry report is served upon petitioner with this show cause notice.