Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record. Both these writ petitions filed against the same award dated 30.9.1997 passed by the Labour Court, Agra in Adjudication Case No. 147 of 1991.
(2.) The backdrop of the case is that respondent No. 3 workman was working as conductor in Aligarh region of the Corporation. On 11.4.1987 when he was deputed to work on bus No. URB 3343 plying on Mathura-Aligarh route it was checked enroute by the Checking Authorities i.e. Traffic Superintendent along with the Assistant Regional Manager, Aligarh and it was found that the workman had made certain irregularities and interpolations in the way bills. One of the charges against respondent No. 3 also was that he misbehaved with the Checking Authorities and instigated the passengers against them.
(3.) Another report was submitted against respondent No. 3 to the effect that on 10.4.1987 when he was deputed on bus No. URB 3343 which was scheduled to make three trips between Aligarh and Mathura route and only one trip was made as the respondent No. 3 went from Aligarh to Mathura and stayed back on that day.;