AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. HARENDRAKUMAR AMRATLAL DAVE

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the judgment and order dated 30.11.2006 passed by the Industrial Court at Ahmedabad in Complaint (IT) No.222 of 2003 in Reference (IT) No.137 of 2001 and Reference (IT) No.140 of 2003 whereby the Industrial Court has reduced the penalty of stoppage of three increments with future effect to that of penalty of stoppage of one increment with future effect.

(2.) The respondent was serving in the cadre of Driver with the petitioner-Ahmedabad Municipal Transport Service. On 1.8.2002, while the bus was being checked by the checking squad, the respondent abused and misbehaved with the checking squad. The respondent was chargesheeted by the competent authority and thereafter full-fledged departmental inquiry had been initiated against the respondent. After holding the departmental inquiry, the competent authority of the petitioner imposed a penalty of stoppage of three increments with future effect. Being aggrieved and dissatisfied, the respondent preferred Complaint (IT) No.222 of 2003 in Reference (IT) No.137 of 2001 and Reference (IT) No.140 of 2003 before the Industrial Tribunal. By impugned order dated 30.11.2006, the Tribunal partly allowed the application and substituted the order by imposing a penalty of stoppage of one increment with future effect. Hence, this petition.

(3.) Heard. I have gone through the order of the Industrial Tribunal, more particularly paras 7, 8 and 9 and I am in complete agreement with the reasoning of the Industrial Tribunal. No case is made out for interference. The petition is devoid of merits. Hence, the same is dismissed.