Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 06.02.2009 passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.2311/2009 whereby the High Court allowed the writ petition filed by the respondent herein and set aside the order of the Industrial Tribunal.
(2.) In order to appreciate the issues involved in this appeal, which lie in a narrow compass, few facts need mention hereinbelow.
(3.) The appellant (workman) was appointed on 26.05.1978 as Duplicating Machine OperatorcumClerk by the respondent Northern India Textile Research Association, Ghaziabad (UP). On 24.04.1987, the appellant was dismissed from service on five charges of misconduct after holding a Departmental Enquiry.;