Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the Award dated 19.12.2015 passed by the respondent No. 1 whereby the respondent No. 1 has granted reinstatement along with full back wages and allowances to the respondent No. 2 from the date of termination to the date of superannuation.
(2.) Heard Shri V.K. Upadhyay, learned Senior Advocate assisted by Shri Ritwik Upadhyay for the petitioner and the learned counsel for respondent No. 2, workman, Shri Pankaj Tripathi.
(3.) The facts of the case as mentioned in the pleadings on record are to the effect that the respondent No. 2 was engaged in the petitioner's factory at Renukoot temporarily for a period of five months w.e.f. 10.07.1982 to 09.12.1982. Thereafter, also he was engaged temporarily from time to time. He was taken on probation w.e.f. 13.06.1996 and was allotted Quarter No. P 764, Hindalco Colony under the licence from the petitioner company. During April and May, 2001 there occurred several incidents of dacoity/robbery in Hindalco Colony in which Security Department of the Hindalco Company investigated and revealed the involvement of the son of respondent No. 2 and the role of the respondent No. 2 in giving help to his son and his accomplices.;