UDAY NARAYAN SHUKLA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India assailing the Award dtd. 11/9/2006 and the order dtd. 2/9/2006 passed by the learned Presiding Officer, Labour Court-V, Karkardooma Courts, Delhi in I.D. No. 860/98, whereby the learned Labour Court upheld the domestic enquiry conducted against the Petitioner/Workman and further held that the termination of the services of the Petitioner by the Respondent/Management was legal and justified.

(2.) Brief facts necessary for adjudication of the present petition are that the Petitioner/Workman was employed with the Respondent/Management, namely M/s Tin Box Co., as a Chowkidar/Security Guard since the year 1988 and was drawing last wages of Rs.1880.00 per month.

(3.) It is the case of the Petitioner that on 20/5/1997, he proceeded on leave after allegedly obtaining prior sanction from the Management through a leave application submitted by him on 11/5/1997 for attending a marriage ceremony in his native place.