Sibghat Ullah Khan, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition is directed against the award dated 30.08.1996 given by Presiding Officer, Central Government Industrial Tribunal -Cum -Labour Court, Kanpur in Industrial Dispute No. 99 of 1991. The matter which was referred to the labour Court was as to whether action of Petitioner -employer terminating of the services its workman -Respondent No. 1 -D.S. Punia w.e.f. 04.07.1989 was justified? The Respondent No. 1 was working as a Junior Inspector. On 15.02.1988 he was served with charge sheet containing the main charge that he had not deposited the premiums collected by three vehicle owners for insurance of their vehicles. Charge of wilful in -subordination and disobedience of the orders given to him by his superior was also included therein.
(3.) DOMESTIC enquiry was held in which both the parties led evidence including oral evidence of defence witnesses. Enquiry Officer in its report dated 20.12.1988 held that all the charges were proved. On the basis of the report, the workman was removed from service on 04.07.1989.;