YESUPADAM M Vs. BHARAT GOLD MINES LTD

JUDGEMENT

(1.) THIS is a workman's writ appeal.

(2.) THE facts very briefly are the appellant was employed as a driver in the Bharat Gold mines Limited respondent herein. He was charge-sheeted on the allegation that he had unauthorisedly entered into the prohibited working place and was in unauthorised possession of a machine belonging to the company and that on March 1, 1995 (sic) the appellant broke open the ventilator AC sheet and committed theft of one 5 H. P. pump motor valued about Rs. 3500. 00. The motor was ultimately recovered by the police from the house of the appellant. After enquriy, the Enquiry Officer found him guilty of all the charges. The appellant was served with a show cause notice with regard to the proposed punishment. Ultimately the appellant was dismissed from service.

(3.) AGGRIEVED by the order of dismissal the appellant raised a dispute before the Industrial tribunal. The Tribunal by an order dated April 7, 1998 held that there was no infirmity in the enquiry and the procedure adopted was in accordance with the principles of natural justice.