SHAHABUDDIN Vs. LABOUR COURT U P GHAZIABAD

JUDGEMENT

(1.) Heard Sri Shyam Narain, learned counsel for the petitioner and Sri Vijai Bahadur, learned counsel for the respondents.

(2.) The petitioner is aggrieved by the award dated 31,3.1986 passed by the Labour Court, Ohazlabad, passed in Adjudication Case No. 70 of 1981.

(3.) The facts giving rise to the writ petition are that the petitioner was working as a permanent repairer in the D. T. Section of M/s. Modi Pon Limited, Modi Nagar, Ghaziabad, He was elected as a President of the Mazdoor Sangh, Modi Pon Limited, a union of the workmen of respondent No. 2, and had been approaching the management for ventilating the grievances of the workers which enraged the employer. He alleged that as a sequel, a false and illegal charge-sheet dated 18.3.1979, was given to the petitioner alleging that when he came on duty at about 7 a.m. in 'A' shift on 9.3.1979, he entered in D.T. Department and without any provocation or reason started abusing the supervisor Sri R. P. Garg, his superior officer who was working on his seat. He was also charged for instigating the other employees for giving call to the workers in the department to give a good beating to Sri Garg but when the workers did not pay any attention, he himself without any reason suddenly assaulted Sri Garg and when Sri Garg tried to run away, he again abused and threatened him not to enter the department in future.