R S R T C Vs. BHANWARA RAM

JUDGEMENT

(1.) PETITIONERS by filing the instant writ petition question the Award dated 4.9.95 passed by the Industrial Tribunal, Bikaner in Reference No. 53/89 between Bhanwar Ram and Ors. v. Managfrig Director, R.S.R.T.C. and Ors.

(2.) I have heard the learned counsel for the. petitioners Mr. Sangeet Lodha at length. Perused the order impugned.

(3.) LEARNED counsel for the petitioners invited my attention on some of the documents which have been appreciated by the learned Tribunal. In this regard suffice it to say that reappraisal of evidence is not possible under Article 226 of the Constitution of India, therefore, request made by the learned counsel for the petitioners to reappraise the evidence is hereby repelled.