- (1.) This petition seeks quashing of award (Annexure P2) reinstating the workman with back wages.
(2.) The issue arising out of dismissal of the workman was referred for adjudication to Central Government Industrial Tribunal-cum-Labour Court, Chandigarh, which was later on transferred to New Delhi, at the instance of the workman.
(3.) The case of the workman was that he was working as Clerk-cum-Cashier in Punjab National Bank. He was Cashier-in-Charge at the relevant time. On 21.3.1984, he found that cash of Rs. 35,000/- was missing and he informed the Assistant Manager in writing. A criminal case was registered and the departmental inquiry was initiated against him on two counts : consuming of liquor at 1.30 p.m. during duty hours and negligence in handling cash. He was found guilty of the charges and punishment of dismissal from service was imposed.;