Anjani Kumar, J. - (1.) This petition was listed for orders. Learned counsel for both the parties made a joint request that this petition may be heard and decided. It is thus, the writ petition is heard on merits and is being disposed of finally.
(2.) After hearing learned counsel for the parties, the aforesaid petition was allowed by me vide my order dated 8th May, 2002 for the reasons to be recorded later on. Now here are the reasons for allowing the aforesaid writ petition.
(3.) Petitioner, U. P. State Road Transport Corporation has challenged the award dated 6.8.1998, Annexure-1 to the writ petition, passed by Labour Court, Rampur in Adjudication case No. 80 of 1992, by means of the present writ petition under Article 226 of the Constitution of India. The only ground argued by learned counsel for the petitioner is that even assuming that the labour court have come to the conclusion that the domestic enquiry conducted by the employer was not fair and proper, a specific request has been made before the labour court, which has been recorded by the Court in the following terms : ..(VERNACULAR MATTER OMMITED)..;