- (1.) For quashing the award dated 22.9.1990 passedd by the Labour Court, Ghaziabad, this writ petition was filed by the employer.
(2.) Heard Mr. Rakesh Tiwari, learned counsel for the petitioner and Mr. Shyam Narain, learned counsel for the respondent workman.
(3.) Learned counsel for the petitioner raised two contentions over and above raising an objection that the respondent no.3 employee herein being employed by a Co-operative Society, no proceeding was maintainable under the Industrial Disputes Act and therefore reference itself was bad. The other two contentions raised on behalf of the employer petiotioner were that the proceeding before labour court was barred by the principle of resjudicata and that after acquittal of employee concerned in the criminal proceeding, the disciplinary proceeding could be very well held in respect of his conduct and the findings of the labour court in that respect is not tenable.;