(1.) In this writ petition, the petitioner/the management of the Coimbatore District Consumers Co-operative Wholesale Stores Ltd., seeks to quash the award of the first respondent/Labour Court in I.D. No.403 of 1994. By the said award, the second respondent was directed to be reinstated in service without back-wages.
(2.) The second respondent was working in the Coffee Grinding Section and he was suspended for various irregularities of misappropriation of the society's funds to the tune of Rs. 1,05,846.75.
(3.) The following charges were framed against the second respondent: