CHANDULAL KANTILAL THAKORE Vs. DIVISIONAL CONTROLER

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the order passed by the Industrial Tribunal, Ahmedabad in Complaint (IT) No. 98/2000 dated 05.09.2003, whereby, the said complaint was rejected and to direct the respondent to reinstate the petitioner with all consequential benefits.

(2.) The facts in brief are that the petitioner was charge-sheeted for disciplinary proceedings in relation to an incident that had occurred on 16.08.1999 where the petitioner was allegedly found to have committed certain irregularities while issuing tickets. Ultimately, the disciplinary authority imposed the punishment of dismissal from service vide order dated 20.06.2000. The first appeal filed before the appellate authority of the respondent-Corporation came to be rejected.

(3.) Against the said order of punishment, the petitioner filed a complaint u/s.33 of the I.D. Act before the Industrial Tribunal, Ahmedabad. The Tribunal, after hearing both the sides, rejected the complaint of the petitioner. Hence, this petition.