STATE OF PUNJAB Vs. NAZAR SINGH

JUDGEMENT

(1.) THIS petition has been decided against the award dated June 1, 1982 (Ann. P. I) of the Labour Court, Patiala, whereby the respondent workman was ordered to be reinstated, with continuity of service with 50 per cent backwages.

(2.) THE facts as found by the Labour Court are undisputed. Respondent No. 1 was employed as a Conductor with Punjab Roadways, Moga on March 4, 1974 and was drawing Rs. 385/- per month by way of wages and on October 6, 1978, his services were terminated. He was accused of having defrauded the management to the tune of Rs. 32. 45 paise, by issuing tickets of less denomination to the passengers, while conducting Bus No. 4911 between Jagraon Banadurka. This fraud was detected by two Inspectors. A report was made against him and he was placed under suspension on December 25, 1977 and chargesheeted. The charge levelled against him was proved. After giving him show cause notice and personal hearing, he was dismissed from service.

(3.) THE respondent workman raised an industrial dispute and the matter was referred for adjudication to the Labour Court. Patiala to determine: Whether termination of services of Shri. Nazar Singh workman is justified and in order ? If not to what relief/exact amount of compensation is he entitled.