THE MANAGEMENT Vs. THE PRESIDING OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent.

(2.) It appears that in connection with re-issuance of old tickets by collecting the cost of tickets from six passengers at the rate of one rupee each, enquiry was held and the petitioner, who was working as Conductor in the appellant-Transport Corporation was dismissed from service on 2/2/1986, against which the respondent-workman approached the Labour Court after twenty years and the Labour Court ordered reinstatement with full backwages on the ground that charges were not proved.

(3.) Contending that the Labour Court has not properly appraised of the fact that the Industrial Dispute was raised after twenty years of unexplained delay, the Transport Corporation preferred the writ petition.