RAJESH BALIA, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the judgment dated 24/11/1999 by which the learned single Judge has set aside the award made by learned Labour Court in favour of the appellant.
(3.) The appellant was terminated from service of Rajasthan State Road Transport Corporation on 18/02/1985 by finding the alleged misconduct against him. The appellant was appointed as a Conductor on 17/08/1979. In respect of the aforesaid dismissal, the appellant raised an Industrial dispute, which was referred to Labour Court vide notification dated 8/10/1997 by the State Government. After filing the statement of claim and reply evidence was led by the appellant as well as by the respondent- petitioners. The Labour Court on the basis of material produced before it formed an opinion that the charges of misconduct levelled against the workman has not been proved, consequently, the punishment of dismissal was set aside and he was ordered to be reinstated by award dated 2/03/1990.;