RAMKRISHNA TUKARAM DAWARE Vs. SATARA TALUKA SHETKAR SAHAKARI

JUDGEMENT

(1.) BY this Writ Petition under Articles 226 and 227 of the Constitution of India, the Petitioner impugns an Award dated 18th August 1990 made in Reference (IDA) No.1 of 1980 by the Labour Court, Sangli under the provisions of the Industrial Disputes Act, 1947, hereinafter referred to as the "said Act".

(2.) THE 1st Respondent is a Co-operative Society doing the business of buying and selling of agricultural products. The petitioner is an ex-employee of the 1st Respondent.

(3.) THE petitioner was served with a charge-sheet dated 7th May 1977 in which nine specific charges were alleged against him with reference to the duties carried out by him as Accountant. Apart from highlighting the negligent manner in which the petitioner had maintained the accounts in his sections, there were also serious allegations of falsification of accounts, fabrica-tion of documents and misappropriation of money. The petitioner by his written explanation dated 14th May 1977 denied the charges against him. A domestic inquiry was held on 22nd July 1977 and resulted in the petitioner being found guilty. The petitioner was dismissed from service on 31st May 1978. The petitioner demanded reinstatement which was refused. The petitioner raised an industrial dispute which came to be referred by the Government for adjudication vide Reference (IDA) No.1 of 1980 to the Labour Court, Sangli. The said Reference came to be ultimately heard and disposed of by the Labour Court at Sangli by its impugned Award dated 18th August 1990, which is impugned in the present Writ Petition.