CHIMANBHAI AMBALAL DABHI Vs. DIVISIONAL CONTROLLER GSRTC

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the judgment and award passed by the Industrial Tribunal, Nadiad in Reference (ITN) No. 470/1998 dated 16.07.2002, whereby, the order passed by the respondent dated 18.09.1986 imposing the punishment of placing the petitioner to the minimum pay-scale of Conductor was modified and the petitioner was imposed the penalty of stoppage of five increments with permanent effect, without any arrears of the said period.

(2.) The facts in brief are that the petitioner was serving as a Conductor with the respondent-Corporation. While discharging his duties as such on 09.12.1993, it was allegedly found by the checking squad of the respondent-Corporation that the petitioner had committed certain irregularities in the issuance of tickets. In connection with the said irregularity, departmental inquiry was initiated and ultimately, vide order dated 30.10.1985, the petitioner was dismissed from service. First appeal against the said order came to be rejected. The second appeal preferred by the petitioner was partly allowed vide order dated 18.09.1986, whereby, the order of dismissal was modified by imposing the punishment of placing the petitioner on the minimum pay-scale of Conductor, without granting any wages for the interregnum period.

(3.) Against the said order, the petitioner filed the Reference in question, which came to be partly allowed, by way of the impugned award.