R.K.MERATHIA, J. - (1.) MR . Ananda Sen, appearing for the petitioner, submitted that punishment of termination is disproportionate to the charges.
(2.) COUNSEL for the respondent supported the impugned order. The Labour Court has observed as follows in the award : In view of what has been stated above, it emerges that within a span of about two years, one after another, three charge -sheets alleging misconduct were served upon the workman and out of them he was given token punishment in connection with the first charge -sheet dated 4.3.1992 and for the rest two charge -sheet he has conceded the fairness and propriety of the domestic enquiry as a result of which the charges leveled in both the aforesaid charge -sheets stands admitted by the workman. The charges levelled in both the aforesaid charge -sheets against the workman are also of serious and grave nature misconduct. In the instant case the workman has been found guilty in the serious and gross charges of misconduct. For the charge -sheet dated 4.3.1992, he was awarded token punishment of withholding one year's increment. In the rest two charge -sheets also he has been found guilty for committing serious and gross misconduct involving his sincerity and integrity in connection with his performance. Considering the materials available on the record including the gravity of misconduct committed by the workman I find that there is no mitigating circumstances and past good conduct in favour of the workman for reducing his punishment of termination awarded by the management. In view of the gravity of the misconduct committed repeatedly by the workman I am of the opinion that the punishment of termination of services awarded by the management to the workman is not disproportionate to the gravity of his misconduct. This being the position and in the view of the facts and discussions made above I further find that the workman is not entitled to any relief.
(3.) PETITIONER conceded to the fairness and propriety of domestic enquiry in writing.;