Chandrachud, J. - (1.) The appellant was working as a Ticket Examiner in the Madhya Pradesh State Road Transport Corporation at its Nagpur Depot. On March 21, 1964 a bus belonging to the Corporation was checked by the Flying Squad when nine and half passengers out of 26 were found travelling without tickets. The appellant was on the bus in the discharge of his duties as a Ticket Examiner. The Flying Squad prepared a Panchnama on the spot obtaining thereon the signatures of the appellant, the driver and the ticket conductor. It was found that the conductor had collected the fare from all the 26 passengers who were travelling in the bus but had not issued tickets to 9 1/2 passengers. Since it was the duty of the appellant as a Ticket Examiner to check whether the conductor had collected fare from all the passengers and in token thereof had issued tickets to them, a charge-sheet was served on the appellant for breach of clauses 12 (b) and (d) of the Madhya Pradesh Standard Standing Orders which govern the matter by reason of Rule 7 of the Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 A Domestic inquiry was thereafter held into the charges and the appellant having been found guilty the Corporation, through its Depot Manager, dismissed him by an order dated August 14, 1964.
(2.) On December 9, 1964 the appellant filed an application in the Labour Court, Jabalpur, under Section 31 of the Madhya Pradesh Industrial Relations Act challenging the validity of the Inquiry on various grounds and praying that the order of dismissal be set aside and that an order of reinstatement be passed with back wages. By a preliminary order dated December 7, 1966 the Labour Court held that the Domestic tribunal did not hold a proper inquiry into the charges levelled against the appellant but that it was open to the parties to lead evidence before it on the merits of the case and to satisfy it whether the appellant was guilty of the charges and further whether the conduct of the appellant was such as to call for an order of dismissal. Parties thereafter led evidence before the Labour Court, on a consideration of which it held by an order dated August 18, 1967 that the appellant was guilty of the charges levelled against him and that in the circumstances of the case the punishment of dismissal was neither harsh nor unjust.
(3.) Feeling aggrieved by the aforesaid order of the Labour Court the appellant preferred a revision application to the Industrial Court. Indore under Section 66 of the Madhya Pradesh Industrial Relations Act. The Industrial Court confirmed the findings of fact recorded by the Labour Court and upheld the order of dismissal. As regards back wages, the Industrial Court held that the order of the Labour Court dated August 18, 1967 would relate back to the date when the appellant was dismissed by the Corporation and therefore the appellant was not entitled to back wages till the date when the Labour Court passed its final order.;