- (1.) Heard learned counsel for the parties.
(2.) This writ petition is directed against the award dated 17.10.2006 given by Presiding Officer, Labour Court (IV), U.P., Kanpur in Adjudication Case No.117 of 2003. The matter which was referred to the Labour Court was as to whether action of petitioner employer terminating the services of its workman-respondent no.1 who was a conductor with effect from 26.3.2003 was just and valid or not. The services had been terminated after domestic inquiry in which it was found that petitioner was carrying fourteen ticketless passengers on 5.10.2000. The inspection team on surprise inspection of the bus on 5.10.2000 found that out of eighty four passengers present in the bus, fourteen were not having any ticket even though they had given the fare to the bus conductor.
(3.) The defence of the workman-respondent no.1 was that eighteen passengers had boarded the bus from Lal khera and he had prepared the tickets of four passengers and was in the process of making tickets of the other passengers when inspection team stopped the bus.;