S. B. Sinha, J. - (1.) Leave granted.
(2.) Appellant is constituted under the Road Transport Corporations Act. It employed the respondent herein as a conductor. Indisputably, he had been charged for carrying passengers without tickets on or about 06.04.1984, 10.7.1984, 14.7.1985, 6.3.1986, 23.2.1987 and 4.3.1987. A disciplinary proceeding was initiated against him on or about 6.9.1987. In the said departmental proceedings he was found guilty of the charges levelled against him. He was removed from service by the appointing authority by an order dated 18.12.1991.
(3.) He raised an industrial dispute. The State of U.P. referred the dispute to Labour Court-II, Kanpur for its decision on the following question : "Whether termination of services by the employers of their workman Nanhe Lal Kushwaha, s/o Heera Lal Kushwaha, Conductor vide order dated 18.12.1991 is legal and/or valid If not, then to what relief/compensation the concerned workman is entitled to get And with what other details - ;