Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner was working as Conductor in U. P. State Road Transport Corporation and was posted at Mathura. He was served with a charge-sheet dated 20.12.1989, for committing certain misconduct. After holding domestic enquiry, the charges against the petitioner were found to be proved. An order of dismissal dated 23.4.1990 was passed by the Regional Manager, U. P. S.R.T.C., Agra and was confirmed by the Deputy General Manager, U.P.S.R.T.C., Meerut Zone, Meerut, vide order dated 28.3.1991.
(3.) This writ petition raises questions of facts which can be adjudicated only after appraisal of oral documentary evidence. This Court cannot sit in appeal over the punishment awarded by the disciplinary authorities and questions of facts can be decided by a labour court or by means of other machineries such as arbitration or conciliation as provided under the U. P. Industrial Disputes Act, 1947. As held in Chandrama Singh v. Managing Director, U. P. Co-operative Union and Ors., 1991 (2) AWC 1005 : 1991 (63) FLR 478, the petitioner has an efficacious and alternate remedy of approaching the labour court.;