ISHWAR SINGH Vs. THE PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) In the instant petition, petitioner has challenged the order of Disciplinary Authority, Appellate Authority and Labour Court award dated 15.03.2011, 29.02.2012 and 01.10.2013 (Annexures P-7 to P-9) respectively.

(2.) Petitioner was working as a Diesel Pump Clerk in the year 2009 in Kaithal bus stand. He was subjected to disciplinary proceedings on the allegations that he has tampered the entries in the register maintained for the purpose of issuing of diesel to the extent of 125 litres to 225 litres in respect of vehicle No. HR-64-0190. Petitioner has admitted that entries were made by him on the instruction of conductor. Thus, there is a loss caused to the respondent-corporation to the extent of 100 litres of diesel. In the disciplinary proceedings, the charges levelled against the petitioner were proved. Consequently, Disciplinary Authority imposed the penalty of dismissal from service.

(3.) Feeling aggrieved by the order of dismissal, he preferred an appeal in which he has suffered an order. Consequently, he raised a dispute before the Industrial Tribunal award passed by the Labour Court which is against him. Hence, the present petition.