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Judgment
Kuldeep Tiwari, J
Through the instant petition, filed under Article 226/227 of the Constitution of India, the petitioner-management, has put to challenge the Award dated 20.01.2000 (Annexure P-3), passed by respondent no.1, wherethrough, the legal representatives of the deceased workmen, were held to be entitled for full back wages, from the date of suspension of the workman, till his death, i.e. 11.01.1999.
The learned Industrial Tribunal (respondent no.1), has recorded a finding that there is no evidence on record that the workman was under the influence of liquor on 15.10.1991 in the premises of the petitioner-management, or he misbehaved with the officer/official under the influence of liquor. The learned Tribunal concerned, has given a specific finding that the management failed to substantiate the charges, as levelled against the deceased workman.
Learned counsel for the petitioner-management, is unable to point out any cogent evidence in order to substantiate his case, for this Court to take a different view, as taken by the learned Tribunal concerned, while passing the impugned Award.
In view of the above, the instant petition, being bereft of any merits, is hereby dismissed.
All pending application(s), if any, also stand disposed of accordingly.