SUNIL KUMAR Vs. TELCO LTD

JUDGEMENT

(1.) Heard counsel for the appellant.

(2.) The appellant before us was an employee as Pharmasist. He was found in possession of certain drugs kept in the dickey of his scooter regarding which he had no explanation to offer. His case was that these drugs, which were found from the dickey of his scooter which was opened by him after taking out the key from his own pocket, were not kept by him. It was claimed by the appellant that it had been planted by somebody else. By this explanation the employee wanted to say that he was not the person responsible for keeping the drugs in his scooter's dickey. He was tried at the departmental proceeding and it was held that he was guilty of stealing the same from the department in which he was working and he was ordered to be punished.

(3.) The matter was taken up by the Labour Court and the Labour Court, after exercising its power under section 11A of the Act, disposed of the matter by coming to the conclusion that the findings of the enquiry as arrived at are not vitiated. Orders of the Labour Court was challenged before the Single Judge of this Court and the learned Single Judge found that there was nothing wrong in the judgment of the Labour Court and the findings arrived at by it were perfect.