JHABAR MAL SAINI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) PETITIONER-WORKMAN was appointed as Conductor on 7th May, 1986 and his services were terminated on 8th June, 1986. When his vehicle was inspected on 7th June, 1986, 10 passengers were found without ticket. Learned Labour Court while examining the material on record taking note of the evidence recorded finding that apart from short working of the petitioner-workman allegation levelled against him that 10 passengers found without ticket, also found proved and accordingly, reference made by the appropriate government was rejected.

(2.) I have gone through the order impugned and find no manifest error committed by learned labour Court which may call for interference.

(3.) CONSEQUENTLY, writ petition stands dismissed.