ZONAL SECRETARY Vs. GENERAL MANAGER

JUDGEMENT

(1.) Petitioner has filed the present writ petition challenging the impugned award dated 10.02.2016 passed by Central Government Industrial Tribunal (hereinafter referred to as "CGIT"), whereby the industrial dispute raised by the petitioner regarding non- consideration of his claim for revocation/annulling the punishment order, passed in the departmental enquiry, after acquittal in criminal case, has been rejected by the CGIT.

(2.) Counsel appearing for the parties restricted their arguments on two grounds only i.e. whether the punishment imposed 2 in departmental enquiry is disproportionate to the act of petitioner and whether CGIT has jurisdiction to entertain the claims of petitioner.

(3.) Petitioner is working as a Crane Operator in Jayant Project of Northern Coalfields Limited (NCL) at Singrauli. On the fateful day, petitioner switched off the Crane engine and left the keys in Crane cabin and alighted from Crane. The helper of petitioner i.e. Ramdhari Kushwaha, without any instruction took the keys and moved the Crane which caused death of one General Mazdoor namely Pathiram Singh.