MAHESH CHANDRA TRIPATHI,J. - (1.) Heard Shri Shakti Swarup Nigam, learned counsel for the petitioner; Shri Sanjay Kumar Singh, learned Standing Counsel for State respondent and Shri Ratan Singh, learned counsel for workman.
(2.) Petitioner-M/s UFLEX Industries Limited through its Joint Executive Managar (H.R.), Binghnesh Dubey is before this Court assailing the impugned orders dated 27.05.2014 and 01.05.2017 passed by second respondent.
(3.) Brief matrix of the case is that M/s UFLEX Industries Limited is a company registered under Companies Act, 1956 and the terms and conditions of workmen are governed by the Certified Standing Orders of the establishment. It appears that the third respondent/workman was charge-sheeted vide charge-sheet dated 21.01.2000 and thereafter domestic inquiry has been initiated against him. Petitioner claims that at no point of time, the principles of natural justice was violated but the reason best know to the workman, he did not participate in the inquiry and finally he was found guilty of the charges and his services were dispensed with vide order dated 22.09.2000 on account of misconduct. Thereafter, the conciliation proceedings were set in motion and once the same has failed, the State Government referred the matter for adjudication before the second respondent and reference was made to the following effect:-;