DISTRICT COOPERATIVE SUGAR CANE SUPPLY SOCIETIES LTD Vs. STATE OF U P THE PRESIDING OFFICER LABOUR COURT AND VED PRAKASH SHARMA S O

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties. With the consent of learned counsel for the parties, the matter is heard on merits.

(2.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned award dated 26.5.1982, passed by Labour Court, U.P., Bareilly in adjudication case No. 206 of 1981, copy whereof has been annexed as Annexure-'11' to the writ petition.

(3.) The facts giving rise to the filing of present writ petition are that concerned workman, namely, Ved Prakash Sharma, who was an employee of the petitioner, whose services have been terminated in the year 1966, approached the State Government with the prayer that the matter of termination may be referred to the Labour Court when he was acquitted from the criminal Court from the charges levelled against him. The State Government referred the aforesaid matter by the order dated 07.6,1981 to the Labour Court for adjudication. The Labour Court issued notices to the employer as well as the employeeworkman concerned. Both the parties have exchanged their pleadings and also adduced evidence.