GUPTA M C Vs. LABOUR COURT

JUDGEMENT

(1.) This writ petition has been filed against the impugned award of the Labour Court, Meerut, dated February 27, 1982 as well as earlier award of the Labour Court, Meerut, dated September 23, 1981. Heard learned Counsel for the parties.

(2.) After perusal of the impugned awards I am not inclined to interfere with the same in writ jurisdiction. It appears that the petitioner was an employee of the respondent No. 2 and he was charge sheeted on various allegations such as abusing, threatening and beating the officer Sri N.K.Jain, etc. After a domestic enquiry was held in which he was given opportunity of hearing his service was terminated. Aggrieved he raised an industrial dispute but the Labour Court decided against the petitioner, hence this petition.

(3.) The findings against the petitioner are findings of fact and I cannot interfere with the same in writ jurisdiction. The Labour Court has considered the evidence of the parties in great detail and recorded the findings. The petitioner was given full opportunity of the hearing and the allegation regarding the bias against the enquiry officer was not proved. The Labour Court has also held that there is no good reason to interfere with the findings of the enquiry officer that the petitioner committed misconduct. The misconducts are in my opinion serious in nature.