- (1.) This petition has been moved by Jarnail Singh-workman for quashing the impugned award dated 23.9.1987 Annexure P.1 passed by the Labour Court.
(2.) The brief facts giving rise to this petition are that on 24.2.1983, when the petitioner was Conductor on Bus No. 6468, he was found to have charged fare @ Rs. 2.15 per head from eight passengers travelling in a group from Kotkapura to Baghapurana, though the tickets were not issued to them. When unpunched tickets of the value of the amount embezzled were demanded from him by the checking party at Samalsar, he did not part with such tickets. He prevented the checking staff to give their observations on the way bill. On 29.1.1983, when he was conductor on bus No. 6772, his bus was checked at Moga by Inspector Chand Ram. The petitioner was found on duty without uniform and the first aid box. On 8.3.1983, he was conductor on bus No. 6732 when the same was checked at Shamatkhera by Inspector Joginder Singh, he was found to have issued to four passengers tickets short by 60 paise and two others by 80 paise. When he was charge-sheeted he did not plead guilty thereto. After inquiry, he was found guilty. He was served with a show cause notice to which he filed reply. After considering the same, his services were terminated. The dispute between the petitioner and the respondents was referred to the Presiding Officer, Labour Court, Bathinda.
(3.) After hearing learned counsel for the parties, the Labour Court vide impugned award dated 23.9.1987 held that the workman is not entitled to any relief. Feeling aggrieved therewith, he has preferred this petition under Articles 226/227 of the Constitution of India.;