- (1.) Special leave granted.
(2.) The appellant is a driver employed by respondents. While on duty he consumed liquor. This constitutes misconduct under the relevant Standing Order. An enquiry was held and as a disciplinary measure he was dismissed from service. An industrial dispute was raised questioning the correctness of dismissal from service of the appellant and the matter was referred to the Labour Court, Patiala. The Presiding Officer Labour Court held that the driver was drunk but looking to the circumstances of the case the punishment of dismissal from service is rather on the heavier side and therefore, he directed reinstatement of the appellant in service denying back wages. The High Court in civil writ petition by respondent-employer set aside the decision of the Labour Court directing the reinstatement of the appellant holding that the jurisdiction under Section 11-A was exercised on extraneous and irrelevant considerations. The High Court confirmed the punishment of dismissal from service. Hence this appeal by special leave.
(3.) We are also clearly of the opinion that a driver of a passenger bus or for that matter any mechanically propelled vehicle cannot and should not consume intoxicating liquor while on duty because that endangers the safety not only of those in the vehicle but of those using the roads also. However, looking to the conduct of the appellant it appears to be his first offence and the Labour Court in exercise of its jurisdiction under Section 11A of the Industrial Disputes Act was of the opinion that in the facts of the case punishment of dismissal was rather heavy and was not called for and therefore, reduced the punishment. But the reduction was to a level namely mere refusal of back wages, which would be inadequate punishment in the facts of this case.;