SHASHIBHUSHAN PRASAD Vs. NATIONAL TEXTILE CORPORATION

JUDGEMENT

(1.) THE petitioner was working as Senior Assistant in respondent-Company's Textile Mill. One Shri B. N. Rai, the Bleaching and Dyeing Master, retired. Shri Alftab Alam, the Superintendent, orally directed the petitioner to look after the work of Bleaching and Dyeing Master in addition to his own duties. The petitioner discharged his duties in compliance with the oral order for over six months and thereafter insisted for written order and refused to perform this additional work in absence of written order.

(2.) AFTER exchange of memos and replies, ultimately the petitioner was served a chargesheet dated 19-8-1990. The charge-sheet contained three imputations, namely :

(3.) THE petitioner's explanation did not satisfy the employer, who, in turn, instituted a departmental enquiry. The Enquiry Officer held all charges as proved. After a second show cause notice, the petitioner has been dismissed from the employment by order dated 11-2-1992.