Rajasthan High Court - Jaipur
Raj State Road Transport Corp vs Sh Satyapal Singh And Anr on 3 December, 2010
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.13240/2010 Raj. State Road Transport Corporation Versus Satyapal Singh and another DATE OF ORDER --- December 03,2010 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA Mr. Amit Kumar Sharma, for the petitioner Mr.Kailash Choudhary, for the respondent No.1 BY THE COURT
(1) Heard learned counsel for the parties.
(2) By this writ petition, the petitioner Rajasthan State Road Transport Corporation (in short `the Corporation') has challenged the order dated 29.6.2010 (Anx.4) passed by the Industrial Tribunal, Jaipur u/s 33(2)(b) of the Industrial Disputes Act, 1947(in short `the Act of 1947') whereby approval application has been rejected.
(3) The facts, in brief, of the case are that a charge sheet was issued against the respondent No.1 workman on 27.8.1990 with the allegation that on checking the Vehicle No.7198 on 12.8.1990 on Mandawar-Laxmangarh route, 37 passengers were found travelling without tickets and at that time, the petitioner was the Conductor on the aforesaid vehicle. The enquiry held by the Corporation was declared unfair and unjustified on 26.12.2005 by the Industrial Tribunal and the petitioner Corporation filed an application for production of evidence which was allowed by the Industrial Tribunal. The Industrial Tribunal has considered the said evidence in para 8 of the impugned order dated 29.6.2010 (Anx.4).
(4) Submission of counsel for the petitioner is that the relevant evidence was produced by the Corporation but the Industrial Tribunal has not considered the same.
(5) Submission of counsel for the respondent workman is that the charge sheet was with regard to Vehicle No.7198 in respect of which no evidence was produced and the evidence produced was with regard to vehicle No.6176, therefore, the Industrial Tribunal has rightly held that the Corporation has failed to prove the said charge.
(6) I have gone through record of the writ petition and further considered submissions of counsel for the parties.
(7) Before proceeding further, it is relevant to reproduce para 8 of the order dated 29.6.2010 passed by the Industrial Tribunal. The same is as follows:
Para 8 ???? ?????? ?? ??? ????????? ????????? ?? ???? ??????? ???? ???? ????? ?? ??????? ?????? ??? ???????? ???? ?? ?? ?? ???????? ?????? ?? ??????? ??? ?? ??? ??? ???? ????????? ????? ???? ?? ? ???? ???? ???? ?????? ?????? ????????? ? ??????? ???? ???? ?? ???? ??? ???? ?? ???? ?????? 7198 ?? ???????? ???? ????? ?? ???? ????? ?????? 380509 ?? ????? ??????? ??-1 ?? ???? ?????? 6176 ????? ??? ??????? ??-2 ?? ?? ?? ??? ?? ???? ?????? 7198 ?? ???????? ???? ????? ??? ?? ????? ?????? ?????? ????????? ?? ???? ???????????? ??? ??????? ???? ?? ?? ??????? ??-? ???? ?? ??????? ?? ?? ????. ????? ???? ???? ????? ?? ? ???? ???? ?? ??????? ???? ?? ?? ???? ???? ?????? 6176 ???? ?? ???? ?? ???? ?????? 7198 ?? ???????? ???? ?? ? ???????? ???? ?? ?? ?? ???? ?????? 7198 ?? ???????? ???? ???? ???? ??? ???????? ??????????? ?? ????? ???????? ???? ???? ?? ? ???? ???? ?????? ?? ???? ???? ??? ??????? ??-2 ?????? ???? ? ??? ??? ???? ???? ??? ??????? ???? ?? ? ????????? ?????? ????? ?????? 380508 ?? ?? ??? ????? ???? ???? ?? ???? ?? ????? ???????? ???? ?????? ????? ?????? 380508 ?? ?? ?? ????? ??????????? ?? ????? ???????? ??? ???? ??? ?? ? ??? ?? ??? ?? ???? ???? ?? ????????? ?? ????? ?? ?? ??? ????? ?? ???? ?? ???????? ?? ?????? ???? ?????? ?? ??????? ????? ?????? ?? ?? ?? ???? ????? ??? ?? ? ??? ??? ???? ???? ???? ?????? ?? ???? ?????? ?? ????????? ?? ???? ?? ????? ??? ?? ???? ?? ????? ???? ???? ??????? ???? ?? ? ????????? ?????? ???? ????? ?????? 380508 ?? ??? ???? ?? ??????? ??????? ??-? ???????? ?? ?? ?? ????? ???? ????? ?????? ??? ??? ???? ????? ???? ?? ? ???? ?????? ?? ???? ???????????? ?? ??????? ???? ?? ?? ???? ?????? ????????? ?? ??? ??? ???? ???? ??? ?? ? ?? ???? ?????? ?? ???? ???? ??? ? ???????? ?? ?????? ???? ?? ??? ???? ?? ?? ??? ?? ???????? ???? ???? ???? ???????? ???? ? ?????? ?????? ???? ??? ???? ? ???? ???????? ?? ???? ?????? ??? ????? ?? ?? ????????? ? ???????? ?? ?? ??? ??? ???? ???? ??? ?? ?? ???????? ?? ???? ???? ??? ?? ???? ????????? ?? ???? ????? ?? ???????? ?? ?? ? ????????? ?? ????? ?? ?????? ???? ???? ???? ???? ?? ?? ???? ?? ?? ?? ?????? ???? ????? ??? ?? ? ???????? ???? ?????? ???????? ?? ??????? ???? ??????????? ????? ?? ? ??????? ???????? ???? ?? ?? ????? ?? ??????????? ?? ????? ???????? ???? ???? ??? ?? ? ???????? ?? ??????? ???? ????? ?????? ????? ?? ??? ??? ???? ?????? ?? ????? ?? ?? ????????? ?? ???? ?????? ?? ??? ????????? ???? ??? ??? ?? ? ???????? ???? ?????? ???????? ?????? ?? ???????? ?? ???? ????????? ????? ???? ?? ???? ?? ?????? ?? ????? ?????? 439205 ?? ?? ????? ?? ????????? ???? ????? ?? ? ???? ??????? ?? ???????? ???? ????????? ?? ??????? ???? ????? ???? ?? ??? ??? ??? ?? ? ???????? ???? ?????? ???? ?????? 7198 ?? ???????? ???? ????? ?? ????? ???????? ???? ???? ???? ??? ???????? ??????? ?? ???? ?? ? ????? ?? ?????? ???? ?? ?? ?? ?? ???? ???? ?? ???????? ???? ?? ??? ??? ???? ???????? ?? ?????? ?? ?? ???? ???? ??? ?? ????? ???? ?????? ?? ?? ??? ??? ?? ? ??: ???? ?????? ?? ?? ????????? ?? ??????? ???? ????? ??????? ????? ??? ???? ?? ? .... (emphasis supplied) (8) Before this Court also, no document or statement of any witness has been produced which contradict the aforesaid finding of the Industrial Tribunal. Therefore, the present case is not of misreading of evidence rather, it is a case of non-production of evidence with regard to the charge levelled against the respondent workman. The Industrial Tribunal neither failed to exercise its jurisdiction nor exceeded its jurisdiction, on the contrary, it acted within the parameters of law. No interference is called for in the writ petition under Article 227 of the Constitution of India.
(9) The writ petition is dismissed.
(Prem Shanker Asopa) J.
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