SRIPATI SAROJ Vs. PRESIDING OFFICER LABOUR COURT 4

JUDGEMENT

(1.) The petitioner-workman aggrieved by the award of the Labour Court, (4), U.P., Kanpur dated 28th November, 1989, passed in Adjudication Case No. 96 of 1987, has approached this Court by means of present writ petition under Article 226 of the Constitution of India, copy whereof is annexed as Annexure-5 to the writ petition.

(2.) The following dispute was referred to before the Labour Court for adjudication: ..(VERNACULAR MATTER OMMITED)..

(3.) After receipt of the reference, the Labour Court issued notices to both the employers as well as the petitioner-workman, who have put in appearance and filed written statements, rejoinder affidavits and also adduced evidence. The case set up by the petitioner-workman, in short, is that he was working as conductor with the employers. On 11th July, 1985, Sri K.P. Sriyastava, T.S. inspected the Bus in which the workman concerned was preparing ticket of the passengers and found that the workman was issuing tickets to the passengers by stopping Bus on way. On his report, he was served with charge-sheet. The matter was being enquired by Sri M.M. Hassan, who illegally and dishonestly terminated the workman from service with effect from 25th April, 1986.