SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner i.e. U.P. State Road Transport Corporation (Corporation) is assailing award dated 1 November 2011, passed by Presiding Officer, Labour Court, U.P. Varanasi, in Adjudication Case No. 02 of 2007, published on 9 April 2012.
(3.) The first respondent was appointed conductor with the petitioner Corporation on 5 November 1981, while deputed on a Bus plying from Naubastapur to Benigah, a surprise inspection was carried out in 1999 by the checking team, in which, it was found that the fifty passengers were on Board, out of which, forty passengers were travelling without ticket. The checking authorities issued blank ticket and entries was made on the way-bill. The first respondent duly admitted of not issuing tickets to 40 passengers, further, he made an endorsement on the way-bill that in future he shall issue the tickets and had undertaken to deposit the sum with the Corporation.;