AHMEDABAD MUNICIPAL CORPORATION Vs. MANJULABEN NARANBHAI

JUDGEMENT

(1.) Though served, none appears on behalf of the respondent.

(2.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 23.08.2007 passed by the Industrial Tribunal, Ahmedabad in Reference [IT] No. 279 of 2000, whereby the Industrial Tribunal has modified the penal order by imposing punishment of one increment with future effect.

(3.) The short facts of the case are that the respondent at the relevant time was serving as Sweeper with the petitioner. The allegation against the respondent is that she was found irregular in her services and therefore charge sheet was served upon her. After following due procedure, the disciplinary authority of the petitioner Corporation imposed a penalty of three increments with future effect on the respondent. Against the said order, the respondent raised a dispute by way of Reference [IT] 279 of 2000, which was allowed, by way of the impugned award. Hence, this petition. 3. Heard learned counsel for the petitioner and perused the documents on record. The respondent was found guilty of serious irregularities / misconducts on different occasions in the past. Being an employee, attached with a public utility sector, it was the duty of the respondent to take necessary care and caution while discharging his duties. In spite of having committed such defaults in the past, the respondent had not exercised reasonable care and was found negligent, which is highly unbecoming of a Government employee.