RAKESH TIWARI,J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THIS petition arises out from the award dated 31.10.2001 passed by the Labour Court, U.P., Allahabad in Adjudication Case No. 4 of 1997. The impugned award was enforced by publication on the Notice Board on 16.1.2002. The facts of the case are that the workman-petitioner was appointed on the post of conductor on 13.11.73 in the Uttar Pradesh State Road Transport Corporation (hereinafter referred to as the UPSRTC). He was dismissed from service on charges of misconduct of carrying passengers without tickets by order dated 31.10.1994.
(3.) THE State Government referred the following matter of dispute to the Labour Court, U.P., Allahabad with regard to the "petitioner which reads as under: @ Hindi ----------------------------------------;