LAWS(UTN)-2007-6-15

PREM SINGH Vs. LABOUR COURT, U.P.

Decided On June 20, 2007
Prem Singh (since deceased) through L.Rs. Appellant
V/S
The Labour Court, U.P. and Anr. Respondents

JUDGEMENT

(1.) THIS writ petition is directed against the award dated 17 -8 -1990 passed by the Labour Court Dehradun (Annexure No. 12 to the writ petition), whereby the Labour Court has held that the services of workman Prem Singh, the original Petitioner, were rightly and legally terminated since 12 -04 -1988.

(2.) DURING the pendency of the writ petition, Petitioner died on 30 -09 -2005.

(3.) LEARNED Counsel for the Respondent has contended that the workman Prem Singh was guilty of misconduct and he had misbehaved with his superior officer and hurled abuses in the office during of course of employment and tried to commit Marpit. The charges were fully proved against the workman in domestic enquiry, therefore, he was not entitled to any lesser punishment. The Labour Court has rightly passed the impugned order holding the termination order passed by the employer to be proper and legal.