Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed against the Award dated 29.9.l995. (Annexure 1 to the writ petition) passed by the Presiding Officer, Labour Court, U.P., Kanpur in Adjudication Case No. 126/91. By the aforesaid award, the Labour Court has held that there is no evidence on record from which it can be deduced that the workman was habitual of carrying passengers without tickets. It is further held in the award that there is also no evidence from which it can be ascertained that he has any other source of income and that if he is reinstated without payment of back wages there is possibility of 'his reformation and the purpose of punishment would also be served.
(3.) The services of the petitioner-workman had been terminated w.e.f. 30.12.1989. Aggrieved by his termination he had raised an industrial dispute which was referred for adjudication to Labour Court, U.P., Kanpur where it was registered as Adjudication Case No. 126 of 1991.;