Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner - UPSRTC (herein after referred to as the 'Corporation') praying for quashing of the Award dated 25.7.2012 passed by the Presiding Officer, Labour Court (III), Kanpur Nagar (herein after referred to as the 'respondent no. 1') by which the respondent no. 2 - Md. Aziz Khan has been directed to be reinstated in service and has been given continuity in service with 50% back wages along with costs of Adjudication Case No. 119 of 2003 amounting to Rs. 1,000/-.
(2.) It is the case of the Corporation that the respondent no. 2 was working as conductor in Mahoba Depot. On 11.1.1986, one Traffic Inspector Sri M.K. Gupta along with another Traffic Inspector - Sri Sagir Ahmad checked the Bus No. U.D.P. 4844 on Hamirpur Mahoba Road and the petitioner being the conductor misbehaved with the Checking Squad and threatened them also.
(3.) On 4.1.1986, Sri M.K. Gupta was confronted by the driver of the bus - one Chhuttan Khan, who advised him to make amends with the conductor - Md. Aziz Khan to avoid dire consequences. Sri M.K. Gupta - Traffic Inspector thereafter reported the matter on 6.1.1986 to the Authorities alleging misbehavior on the part of the conductor and the driver and an attempt to intimidate the Checking Squad on the aforesaid two occasions.;