MUNICIPAL COMMITTEE AHMEDGARH Vs. RAJINDER KUMAR AND ANOTHER

JUDGEMENT

(1.) Delay condoned. Heard on merits.

(2.) The appellant is aggrieved by judgment of the learned Single Judge setting aside termination of service of respondent No. 1.

(3.) Respondent No. 1 was employed as a peon with the appellant and had worked for about 11 years. On 4.7.1983 his services were terminated without holding any inquiry. He raised an industrial dispute which was referred for adjudication to the Labour Court. The Labour Court held that workman had confessed his guilt which was clear from the report of the Superintendent Ex.M-14 and since he used to remain absent from duty and had misappropriated the amount which was established from the statement of Vinod Kumar MW-1 and documents Ex.M2 to Ex.M5, he was not entitled to reinstatement.