D.S.Sinha, J. - (1.) Heard Shri C.D. Bahuguna, the learned Counsel appearing for the petitioner and Shri M.P. Gupta, the learned Counsel appearing for the respondents.
(2.) The services of the petitioner an employee of the respondents, were terminated in connection with the alleged embezzlement of an amount of Rs. 31,588.99 and prolonged absence from duty.
(3.) However, the petitioner was reinstated in pursuance of an adjudication by the Labour Court vide its order dated 21.5.1996 in his favour.;