- (1.) THESE appeals have been preferred by the appellant -Life Insurance Corporation of India (L.I.C. for short), against the judgment and order dated 16.10.2008 by which the learned Single Judge was pleased to dismiss the writ petitions field by the petitioner/appellant herein and was pleased to uphold the order of penalty of reduction in pay by three stages imposed on the respondent by the L.I.C.
(2.) THE respondent, B.N.P. Srivastava, was working as a Stenographer in the Divisional Office of the L.I.C. at Muzaffarpur and he was alleged to have claimed a sum of Rs. 85.50 (rupees eighty five and paise fifty only) as travelling allowance which according to the Enquiry Officer was found to be an incorrect claim and therefore it was held that he had acted in a manner prejudicial to good conduct and hence, the punishment as referred to above was imposed on him. This gave rise to a reference of dispute, which was referred to the Industrial Tribunal, Dhanbad and the term of reference specifically was whether the action of the Management of L.I.C., Muzaffarpur in imposing the punishment to Shri B.N.P. Srivasatava by way of reduction by three stages in the existing time scale per month and recovery of Rs. 85.50 from him is justified or not and what relief is the said workman entitled to. The Industrial Tribunal, adjudicated the matter and was finally pleased to pass an Award in favour of the respondent -workman setting aside the order of punishment as also the recovery of Rs. 85.50 that was sought to be made from him.
(3.) THE petitioner -L.I.C. assailed the order before the learned Single Judge by filing a writ petition but the same was dismissed vide judgment and order dated 16.10.2008 after the learned Single Judge entered into a meticulous scrutiny of the facts and the evidence in this regard but could not find any perversity in the Award passed by the Tribunal. Hence the writ petition was dismissed against which this appeal has been preferred by the appellant -L.I.C.;