A.K. Goel, J. - (1.) This petition seeks quashing of award dated 24.5.2001, Annexure P -5.
(2.) Claim of the respondent No. 1 -workman was that he was appointed as Conductor on 13.5.1974. He was given a charge sheet dated 11.5.1992, alleging embezzlement of Rs.42/ -. On that account, he was terminated from the service on 22.5.1993 and his appeal was dismissed on 11.4.1996. He raised an industrial dispute by way of a demand notice dated 8.10.1997, on the ground that he was not given adequate opportunity of being heard before passing of order of termination.
(3.) The petitioner -management contested the claim by submitting that fair inquiry was held and order of termination was justified.;