TEJ SINGH MANAWAT Vs. BANK OF RAJASTHAN LTD

JUDGEMENT

(1.) BY this petition, the petitioner who is an employee of the respondent bank has challenged the award passed by the learned Labour Court, whereby the learned Judge of the learned Labour Court has found that the departmental proceedings held against the petitioner were proper and the punishment imposed was not disproportionate.

(2.) THE petitioner has been penalised departmentally for misconduct which in the departmental proceedings was held proved by the enquiry officer and is proved by the Labour Court.

(3.) WITH the assistance of the learned counsel for the petitioner and the learned counsel for the Bank, I have examined the rival contentions raised at the Bar and on scrutiny of the record, I find that the learned Judge has rightly observed that the departmental proceedings conducted against the petitioner were proper. I see no reason to interfere with that finding.