GURJANT SINGH Vs. INDUSTRIAL TRIBUNAL, PATIALA AND OTHERS

JUDGEMENT

(1.) Present writ petition under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of certiorari to quash the impugned award dated 02.08.2012 (Annexure P/5) passed by learned Industrial Tribunal, Patiala (for short, "the Tribunal"), whereby the reference has been answered against the workman.

(2.) As per the petitioner, he joined the respondent-Pepsu Road Transport Corporation (hereinafter referred to as the "respondentManagement") as a Driver on 1.9.1977. He was served with a charge sheet on 27.9.1999 containing 10 allegations. The petitioner filed reply to the same and the Enquiry Officer was appointed. Subsequently, the Enquiry Officer submitted his report wherein the petitioner had admitted his guilt by appearing before the Enquiry Officer on 26.4.2000 and the charges were proved. On the basis of enquiry report (Annexure P/1), the Punishing Authority passed an order dated 22.6.2000 dismissing the petitioner from service. The appeal preferred by the petitioner against the said order was also dismissed by the Appellate Authority. The petitioner raised an industrial dispute and reference was made to the Tribunal.

(3.) Learned Tribunal, vide award dated 2.8.2012 (Annexure P/5) answered the reference against the petitioner-workman and as such, the present writ petition before this Court.