PUNJAB NATIONAL BANK Vs. PNB EMPLOYEES UNION

JUDGEMENT

(1.) Per Award dated August 12, 2004 of Central Government Industrial Tribunal cum Labour Court, Jaipur (for short 'CGIT') is under challenge in this writ petition.

(2.) Following industrial dispute was referred for adjudication to the CGIT:

(3.) Respondent PNB Employees Union in the statement of claim pleaded that its member Prahlad Kumawat, Clerk-Cum-Cashier (for short 'workman') was served with a charge sheet for the alleged acts of misconduct committed by the workman. After concluding the domestic inquiry, the Inquiry Officer submitted its report to the Disciplinary Authority. Opportunity of personal hearing was provided to the workman and the Disciplinary Authority vide order dated I September 30, 1999 imposed the punishment of bringing down the basic pay of the workman by two stages i.e. basic pay was reduced from Rs. 4,645/- to Rs. 4,186/-. The workman preferred departmental appeal against the punishment order, but the appeal was dismissed. Consequently the Industrial Dispute was raised before the Conciliation Officer, who submitted its failure report to the Central Government. Thereafter the matter was referred for adjudication to CGIT. The CGIT while answering the reference in favour of the workman, quashed the orders of disciplinary authority and the appellate authority and the workman was exonerated of all the charges.