- (1.) The appeal is barred by 21 days. On hearing learned counsel for the parties on the application under section 5 of the Limitation Act, we consider it appropriate to condone the delay. We order accordingly.
(2.) Since the question involved in the appeal is a short one, we proceed to dispose of the appeal with the consent of the learned counsel for the parties.
(3.) The charge against the appellant was that though he had realised fare from 29 passengers, he did not issue tickets to them. A departmental enquiry was held in which he was found guilty and his services were to terminated. The appellant being aggrieved of the departmental action raised an industrial dispute. The Labour Court was of the opinion that the departmental enquiry was not validly held. In the circumstances, therefore, it gave an opportunity to the respondent to establish the said charge against the appellant herein.;