SHIV NARAYAN DHINGRA, J - (1.) By this writ petition, the petitioner has challenged the validity of the Award dated 7.10.2004 passed by CGIT-II whereby the reference was answered against the petitioner and the petitioner was directed to reinstate respondent No.2 with 50% back wages.
(2.) Briefly the facts are that respondent No.2 Surender Kaushik was working as Time Keeper with the petitioner. On 30.1.1985, the following charge sheet was issued to Surender Kaushik:- JUDGEMENT_1624_ILRDLH15_2006Html1.htm
(3.) Along with respondent, more employees were issued similar charge sheet for indulging into riotous behaviour. The respondent and other nine employees gave reply to the charge sheet dated 30.1.1985 in following manner:- JUDGEMENT_1624_ILRDLH15_2006Html2.htm;