Chief Manager vs Lrs Of Roopdas S/O Shri Balakdas
2023 Latest Caselaw 412 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal (Writ) No. 997/2022

1. Chief Manager, Rajasthan State Road Transport

Corporation, Sirohi.

2. Managing Director, Rajasthan State Road Transport

Corporation, Jaipur.

3. Executive Director (Traffic), Rajasthan State Road

Transport Corporation, Headquarter, Jaipur.

----Appellants Versus

1. Lrs Of Roopdas S/o Shri Balakdas, Through Mahamantri,

Rajasthan Rajya Path Parivahan Nigam Sanyukt

Karmchari Federation, 42, Patel Colony, Sardar Patel

Marg, C-Scheme, Jaipur.

2. Kamla W/o Shri Roopdas, Resident Of Rohit, District Pali.

3. Mahendra S/o Shri Roopdas, Resident Of Rohit, District

Pali.

4. Anil S/o Shri Roopdas, Resident Of Rohit, District Pali.

5. Ghanshyam S/o Shri Roopdas, Resident Of Rohit, District

Pali.

6. Bebi S/o Shri Roopdas, Resident Of Rohit, District Pali.

7. Pintu S/o Shri Roopdas, Resident Of Rohit, District Pali.

8. Manju D/o Shri Roopdas, Resident Of Rohit, District Pali.

9. Neetu D/o Shri Roopdas, Resident Of Rohit, District Pali.

10. Industrial Tribunal Cum Labour Court, Jodhpur.

                                                                 ----Respondents




For Appellant(s)          :     Mr. Suniel Purohit
For Respondent(s)         :     --





                                                                                 (2 of 2)              [SAW-997/2022]


                                                    HON'BLE MR. JUSTICE SANDEEP MEHTA
                                                    HON'BLE MR. JUSTICE KULDEEP MATHUR

                                                                      Judgment

                                   10/01/2023

The present intra court appeal is preferred against the order

dated 18.11.2019 passed by the learned Single Bench of this

Court in S.B.C.W.P. No.12874/2019, whereby the writ petition filed

by the appellant-writ petitioner challenging the award dated

23.05.2017 passed by the Labour Court, Jodhpur was dismissed.

The instant intra court appeal is time barred by 956 days.

The Labour Court, Jodhpur, after hearing the parties and

analysing the oral and documentary evidence available on record

set aside the termination order dated 01.01.2005 passed against

respondent-workman in the domestic enquiry conducted by

appellant department.

The findings were recorded by the Labour Court, Jodhpur in

its award dated 23.05.2017 after examining the entire record

pertaining to domestic enquiry initiated against respondent-

workman, pursuant to charge sheet dated 23.04.2004. Learned

counsel for the appellant-writ petitioners could not indicate any

illegality, infirmity or perversity whatsoever in the award dated

23.05.2017 passed by the Labour Court, Jodhpur.

In view of aforesaid discussion, there is no substance in the

special appeal (writ) and the same is therefore, dismissed as

being time barred and so also on merits.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

36-Ravi Kh./-

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