PEP SINGH Vs. NEW ALLENBERRY WORKS AND ANOTHER

JUDGEMENT

(1.) The petitioner has challenged the order dated 30.04.2009 and award dated 06.01.2010 passed by the Industrial Tribunal-cum-Labour Court-I, Faridabad.

(2.) In short, the case set up by the petitioner is that he was employed as an Operator on 10.11.1995 by respondent no.1 and was confirmed on the said post on 01.11.1996. He was served with a chargesheet dated 08.03.1999 by his employer for allegedly taking part in a violent incident along with 11 other co-workers, which took place in the premises of respondent no.1 on 24.02.1999. He was also suspended from service on 04.03.1999 before the charge-sheet was served. He filed reply to the charge-sheet on 11.03.1999, alleging that he did not take any part in the said incident. Respondent no.1 appointed Sh. O.P.Ahuja, Advocate, as the Enquiry Officer on 19.03.1999. The petitioner did not participate in the enquiry proceedings and was formally proceeded against ex-parte on 24.04.1999. Vide his report dated 11.06.1999, the charge against the petitioner was proved on the basis of which his services were terminated by respondent no.1 on 29.06.1999. As a result thereof, the petitioner raised an industrial dispute by serving a demand notice dated 19.07.1999, which was referred to the Industrial Tribunal for adjudication vide notification dated 04.05.2000. The Tribunal initially passed an order dated 30.04.2009, deciding the issue regarding fairness of the inquiry in favour of respondent no.1 and ultimately answered the reference against the petitioner on 06.01.2010, sent the award for publication to the State Government and as per practice, a certified copy of the same was given to the petitioner on 21.07.2010.

(3.) Counsel for the petitioner has raised two arguments in this case; firstly, the enquiry was not fair because the application filed by the petitioner to allow him to take the help of a lawyer to defend himself in the enquiry proceedings was not considered. In this regard, he has referred to Clause 27(4) of the Certified Standing Orders, which provides that "a workman against whom an enquiry has to be held shall be given a chargesheet clearly setting forth the circumstances appearing against him and requiring explanation. He shall be given an opportunity to answer the charge and permitted to be defended by a co-workman except suspended workman or an office bearer of the registered Trade Union of the Company. Except for reason to be recorded in writing by the officer holding the enquiry, the workman shall be permitted to produce witnesses in his defence and cross-examine any witness on whose evidence the charge rests. A concise summary of the evidence led on either side and the workman's plea shall be recorded."