SANGEETA CHANDRA, J. - (1.) This writ petition has been filed challenging the order passed by the Labour Court, Agra dated 15.02.2000 published on 06.12.2000 in Adjudication Case Nos. 154 of 1984, 155 of 1984 and 279 of 1989. All the aforesaid adjudication cases have been decided by a consolidated award.
(2.) Brief facts as mentioned in the writ petition and all the materials placed on record for deciding the controversy are as follows :-
(3.) The respondent No. 2, Satya Prakash Gupta, was engaged as a Muharrir (Class-IV employee) in Nagar Palika Parishad, Shamsabad on 01.11.1968, respondent No. 3, Narbar Singh, was engaged as Muharrir (Class-IV employee) in Nagar Palika Parishad on 15.06.1966 and respondent No. 4, Narendra Kumar Jain, was engaged as Chowkidar again on a Class-IV post in Nagar Palika Parishad, Shamsabad on 08.12.1971. On a complaint being made regarding embezzlement by the three employees during their posting at octroi Check-post , they were suspended in 1974. This complaint related to the respondents not showing correct receipts of octroi at the barrier by fabricating counterfoils. After inquiry was conducted, they were dismissed in November, 1974 and all the three employees filed statutory appeals under the U.P. Municipal Servants Appeal Rules, 1967 before Commissioner, Agra Region, Agra challenging their respective dismissal orders. The statutory appeals were dismissed on 27.07.1977 by the Commissioner, Agra Region, Agra by a common order. The respondent Nos. 2, 3 and 4 thereafter filed separate claim petitions before the U.P. Public Service Tribunal. These claim petitions were heard together and decided on 26.08.1980 by the Tribunal. The dismissal orders were set aside on grounds of not following the Principles of Natural Justice; but liberty was given to Nagar Palika Parishad to start fresh proceedings from the stage they stood vitiated.;