SIDDHARTHA VARMA, J. - (1.) When on 27.1.2000 the services of the respondent no.3 were done away with, a dispute was raised by the respondent no.3-Pramod Kumar which was referred to the Labour Tribunal at Meerut with the following reference : ...[VERNACULAR TEXT OMITTED]...
(2.) When the reference was decided in favour of respondent no.3 on 13.4.2012 whereby the order dated 27.1.2000 was set-aside and the respondent no.3 was given 50% of his back-wages, the present writ petition was filed.
(3.) The facts of the case are that on 29.12.1999, one Sri Subhash Chandra Jaggi, Vice-President and the Head of the Establishment run by the petitioner was shot dead inside the factory premises. Thereupon a Fact Finding Committee was constituted to identify the culprits who might have been involved in the murder of the Vice-President, Sri Subhash Chandra Jaggi. Sri Ajay Sharma, the person appointed for conducting the Fact Finding Inquiry, submitted his report on 21.1.2000 by which he had held the respondent no.3-Pramod Kumar along with one Ajay Kumar guilty of the murder of Subhash Chandra Jaggi. On 27.1.2000, an order terminating the services of respondent no.3 was passed. Aggrieved thereof, the respondent no.3 had raised an industrial dispute which was referred by the State Government on 20.12.2002 for a decision to the Industrial Tribunal (V), Meerut. In the interregnum, after the murder of Subhash Chandra Jaggi on 29.12.1999, the police had also, upon a First Information Report being lodged, submitted a charge-sheet on 29.2.2000 and a Sessions Trial being Sessions Trial No.647 of 2000 was initiated. The respondent no.3 was released on bail on 16.5.2000 and after a full-fledged trial, the respondent no.3 was finally acquitted in the Sessions Trial on 28.5.2002.;