GENERAL MANAGER, HARYANA ROADWAYS, CHANDIGARH Vs. INDER BAHADUR

JUDGEMENT

(1.) THE State of Haryana (hereinafter referred to as "the management"), by way of this writ petition under Articles 226/227 of the Constitution of India seeks issuance of a writ in the nature of Certiorari quashing the award dated 7.1.1999 (Annexure P -2), passed by the Presiding Officer, Labour Court, U.T., Chandigarh (hereinafter referred to as "the Labour Court").

(2.) RESPONDENT No. 1, Inder Bahadur (hereinafter referred to as "the workman"), was duly selected and appointed in the year 1963. Me was charge -sheeted on 17.12.1990. The enquiry was completed in the year 1993. The services of the workman were terminated by order dated 4.2.1994. At the time when the services of the workman were terminated he was working as Fitter. The allegation against the workman was that he had checked bus No. 724 during the night of 27.11.1990 and had issued the fitness job card. It was alleged that he had checked the bus negligently. Had the bus been sent on the route, it would have broken down. It was further alleged that on account of the negligence on the part of the workman, the work of the workshop was disrupted.

(3.) THE parties led evidence in support of their respective cases.