U.P.S.R.T.C. Thru. M.D. And Anr. vs Sri Ram Saran And Others
2012 Latest Caselaw 2694 ALL

Citation : 2012 Latest Caselaw 2694 ALL
Judgement Date : 5 July, 2012

Allahabad High Court

U.P.S.R.T.C. Thru. M.D. And Anr. vs Sri Ram Saran And Others on 5 July, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 31931 of 2012
 

 
Petitioner :- U.P.S.R.T.C. Thru. M.D. And Anr.
 
Respondent :- Sri Ram Saran And Others
 
Petitioner Counsel :- Samir Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Prakash Krishna,J.

Issue notice to respondent no. 1.

One of the contentions of the learned counsel for the petitioner is that the labour court has exceeded in exercise of its jurisdiction in setting aside the findings recorded by the punishing authority. Submission is that the labour court in such matters has got no jurisdiction to interfere. The matter requires consideration.

Till further orders, the effect and operation of the labour court award published on 19th December, 2011 shall remain stayed.

(Prakash Krishna,J)

Order Date :- 5.7.2012

MK/

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