- (1.) Heard learned Counsel for the parties.
(2.) This writ petition is directed against award dated 27.10.1998 given by Presiding Officer, Labour Court (IV), Kanpur in Adjudication Case No. 18 of 1998. The matter which was referred to the labour was as to whether the action of Petitioner employer terminating the services of its workman Respondent No. 1 w.e.f. 12.09.1996 was just and valid or not.
(3.) At the time of termination of services, Respondent No. 1 was working as booking clerk. The allegation against Respondent No. 1 was that the way bills from 15.08.1994 to 17.08.1994 submitted by a conductor before the Respondent No. 1 contained overwriting and lesser amount had been deposited by the conductor still they were passed by the Respondent No. 1. Before termination of services domestic enquiry was held. The Respondent No. 1 had admitted the cutting and overwriting, however he asserted that it was done by some other employees like posting clerk, senior clerk, junior clerk, junior and senior centre incharge, accountants and higher officers.;