SANGEETA CHANDRA,J. - (1.) The petitioner has filed this writ petition challenging the order of the Deputy Labour Commissioner, Jhansi Region, Jhansi passed in application filed under section 6 H (1) of the U.P. Industrial Disputes Act by the respondent No. 1 in Misc. Case No. 41 of 2002.
(2.) The facts relevant for decision of this case are stated, in brief, hereinbelow:
(3.) The respondent No. 1 was engaged as Conductor in the Corporation in 1989 on daily wages and thereafter his services were terminated on 31.03.1992 on several counts of misconduct. Respondent No. 1 was served with the charge sheets dated 10.07.1990, 26.03.1990 and 13.03.1992. After conclusion of disciplinary proceedings, his services were terminated on 31.03.1992. The respondent No. 1 raised industrial dispute namely, Adjudication Case No. 117 of 1991 and the Labour Court found that the disciplinary proceedings was conducted in violation of the principle of natural justice and thereafter, enquired into the evidence in support of charges of misconduct and found such evidence to be insufficient for warranting punishment of dismissal and thus, set aside the order of the dismissal dated 31.03.1992.;