V.G.Oak, J. - (1.) This writ petition is directed against an award of the labour court, Meerut.
(2.) The Delhi Cloth and General Mills Company, Ltd., Delhi, is the petitioner. Shyam Sunder Lal, who is the opposite party 3 in the writ petition, was an employee of the petitioner. One tractor belonging to the petitioner was sold to one Shiv Narain of Meerut. The company took the view that Shyam Sunder Lal's conduct in connexion with the sale of the tractor was highly objectionable. Two charges were framed against Shyam Sunder Lal. The first charge was, that he delivered one fuel pump and a self-starter along with the tractor, although these two parts were not to be Bold along with the tractor. Shyam Sunder Lal acted in the transaction dishonestly. Secondly, on 15 April 1959, be permitted several workmen to go on holiday without prior permission from either the general manager or the deputy general manager. An enquiry into the two charges was made by a committee. The committee found against Shyam Sunder Lal. The finding of the committee was accepted. The management dismissed Shyam Sunder Lal from service.
(3.) The workmen of the concern raised a dispute challenging the propriety of Shyam Sunder Lal's dismissal. The dispute was referred to the labour court, Meerut. The labour court held that Shyam Sunder Lal's dismissal was not justified. The labour court, therefore, set aside Shyam Sunder Lal's dismissal. Other ancillary reliefs were also granted. The writ petition is directed against the award of. the labour court, Meerut, dated 9 September 1960. Annexure F to the petition is a copy of the award, dated 9 September 1960.;