CHIEF MANAGER, RAJASTHAN STATE ROAD TRANSPORT CORPORATION, ALWAR DEPOT, ALWAR Vs. BANWARI LAL SAIN S/O PRATAP SINGH SAIN, THROUGH MAHAMANTRI ALL INDIA TRADE UNION CONGRESS (ETAK)

JUDGEMENT

(1.) The employer-R.S.R.T.C. has filed the present writ petition challenging the award dated 23rd May, 2017 passed by Industrial Tribunal-cum-labour Court, Alwar.

(2.) Brief facts of the case are that original workman, Banwari Lal Sain, who was working as Conductor in R.S.R.T.C., Alwar Depot, was removed from service by an order dated 31st March, 1983.

(3.) The Industrial dispute was raised by making a reference by the State Government vide order dated 14th October, 1997 and the term of reference was as under:-