JAIPAL SINGH Vs. D T C

JUDGEMENT

(1.) This appeal is directed against the order dated 6th November, 2006 passed by the learned Single Judge.

(2.) We have heard the learned counsel for the parties on the merit of the appeal.

(3.) Learned counsel for the appellant has submitted before us that the evidence of the passengers, who had recorded their statements in the complaint book in favour of the appellant have been ignored and, therefore, the learned Single Judge was not justified in allowing the writ petition filed by the respondent. It is also submitted by him that the learned Single Judge committed an error of law by re-appreciating the evidence and in giving contrary findings to what was held by the Labour Court.