BHARATI SAPRU, J. - (1.) THIS writ petition has been filed against an award of the Labour Court dated 27.3.1996 passed in adjudication Case No. 2 of 1993. The award was published on 15.7.1996 but the writ petition was filed after a period of nine months. Therefore, in the very first instance, the petitioner made latches in approaching this Court against the award. The first order recorded in the case is order dated 17.1.1997 in which the Court records that "None appears. List in the next cause list". The writ petition has come-up from admission now.
(2.) LEARNED Counsel for the respondents informs that the respondent workmen has been reinstated in services with 50% of the back wages payable to him under the award. Learned Counsel for the petitioner does not dispute this. The award has to be complied with because no interim order was passed in this case by which the award of the Labour Court had been stayed. I have heard learned Counsel for the petitioner and learned Counsel for the respondents and I have also perused the record. Apart from the fact that the petitioner has committed latches in approaching this Court and has not pursued this petitioner for the last so many years, it is also apparent from the record that the charges made against the respondent workman were not proved against him.
(3.) THE facts as stated and the evidence as recorded shows that on one fateful night, when the bus was travelling, a bunch of 28 travellers boarded the bus in a drunken condition and also Were carrying guns and were indulging in disorderly behaviour. The respondent workmen/conductor was able to collect the ticket money only from four of the said passengers and while he was doing so, the checking squad came and found that 24 of them were without tickets. The checking squad then pursued the passengers to pay ticket money and money for all the 28 tickets was thus paid-up and no loss was made to the Corporation.;