SANGEETA CHANDRA,J. - (1.) Heard Sri SK Mishra, learned counsel for the petitioner for Uttar Pradesh State Road Transport Corporation (in short "the Corporation") and Sri Onkar Nath, learned counsel for the respondents.
(2.) This writ petition has been filed by the Corporation challenging the order dated 22.06.2012 passed in Misc. Case No. 70 of 2003 by the Presiding Officer, Begumpur, District Agra with a further prayer for issuance of mandamus directing the respondents not to enforce the award dated 22.06.2012.
(3.) The Corporation seeks to challenge the order dated 22.06.2012 on the ground that initially respondent No. 1 was engaged as a driver in Aligarh Region of the Corporation and on the reports of misconduct, two charge sheets were issued against him on 19.12.1995 and 10.02.1996 respectively. After full fledged departmental enquiry in which the charges of misconduct were proved, respondent No. 1 was removed from service vide order dated 14.06.1996. Respondent No. 1 raised an industrial dispute numbered as Adjudication No. 6 of 1997 and the Labour Court by means of award dated 17.03.1999, set aside the order of dismissal dated 14.06.1996 and directed reinstatement of respondent No. 1 with continuity in service and 75 % back wages.;