THE ZONAL MANAGER, THE MAHARASHTRA STATE COOPERATIVE COTTON GROWERS MARKETING FEDERATION LTD. Vs. RAMKISAN JAISWAL

JUDGEMENT

(1.) RULE .

(2.) RULE made returnable forthwith and heard finally by the consent of the parties.

(3.) THE Petitioner submits that the Respondent herein was appointed as a seasonal employee on 15.12.1973. An incident occurred on 17.12.1980, due to which the Respondent was charged with having outraged the modesty of a lady worker. The charge of absenteeism as well as manipulation of record was also levelled upon him. It is not in dispute that a domestic enquiry was conducted against the Respondent though he was a seasonal employee. Finally, on account of the proved misconducts, the Respondent was terminated from employment on 26.05.1981.