MAYAPATI SINGH Vs. BHARAT HEAVY ELECTRICALS LIMITED

JUDGEMENT

(1.) THIS petition, under Article 227 of the Constitution of India, is directed against the order dated 20-3-1995 Annexure P-13 passed in Appeal No. 320/ MPIR/93 by the Industrial Court, Bhopal Bench, whereby the appeal of the respondent No. 1 has been partly allowed and the order dated 12-2-1988 Annexure P-10 of the Labour Court, Bhopal, directing reinstatement of petitioner with 50% backwages has been set aside.

(2.) IT is not in dispute that the respondents are amenable to the writ jurisdiction of this Court.

(3.) THE respondents recruited the petitioner on 5-11-1962 on the post of Security Guard and then by order dated 29-7-1974 promoted him as Senior Security Guard. Petitioner also earned special increments for rendering good service. The certificate dated 27-10-1977 in this regard issued by the Senior Personnel Officer is Annexure P-3. But for the impugned punishment of removal from service by order dated 19-6-1982 Annexure P-6 the petitioner had a long unblemished service record to his credit.