M.P. STATE ROAD TRANSPORT CORPORATION, BHOPAL Vs. MEMBER JUDGE, STATE INDUSTRIAL COURT, INDORE & ORS.

JUDGEMENT

(1.) By the orders of the Labour Court dated 8.2.1979, as confirmed by the Industrial Court in revision by order passed on 19.2.1984, respondent No. 3, who was dismissed from service as a conductor on the bus of the petitioner Corporation, has been directed to be reinstated in service with full back wages.

(2.) The learned counsel appearing for the petitioner Corporation assails the two impugned orders of the Labour Court and the Industrial Court and contends that when in the domestic enquiry it was proved that the passengers had boarded the bus and no tickets were issued to them, it could not be held that there was no misconduct committed by respondent No. 3 because the passengers were students.

(3.) The second submission on behalf of the Corporation is that the Labour Court could not have awarded full back wages in the circumstances of the case where the conductor was found guilty of allowing passengers to board the bus without tickets.