JAHANGIR JAMSHED MUNIR,J. - (1.) Heard Sri Sunil Kumar Mishra, learned counsel for the petitioner. No one appears on behalf of the respondent-workman.
(2.) This writ petition is directed against the judgment and award passed by the Presiding Officer, Industrial Tribunal-ill, Kanpur dated 27.11.1998 passed in Adjudication Case No. 37 of 1994 deciding an industrial dispute between the petitioner-U.P. State Road Transport Corporation and their workman, Indrapal Kori.
(3.) The petitioner-U.P. State Road Transport Corporation, who are represented by their Regional Manager, Kanpur, are hereinafter referred to as the 'Employers' whereas Indrapal Kori, a bus conductor, who is the contesting respondent, is hereinafter referred to as the 'workman'. The workman is admittedly a bus conductor in the service of the employers, posted in the Kanpur Region of the employer's establishment. According to the employer's case, on 27.8.1990, the workman was detailed to operate bus bearing No. UHJ-9515, plying on the Asoha-Mornwa route. This bus was checked by a checking team, who found out of the total of 75 passengers on board, 23 to be travelling without ticket. This bus was again checked the same day at Unnao, where it was found that out of the 32 passengers on board, 19 were travelling without ticket. The same bus was stopped for a third check the same day on the same route, and again, some serious irregularities were detected.;