JAMNADAS ISHWARDAS DUDHREJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned counsel for the respective parties waive service of rule. With the consent of both the sides, the matter is taken up for final hearing today.

(2.) The facts in brief are that the petitioner-workman was serving as a Conductor with the respondent-Corporation. While he was discharging his duties as such on 20.09.1991, the bus was checked by the checking squad of the respondent-Corporation and it was found that the petitioner had allegedly committed certain irregularities while issuing tickets. Therefore, charge-sheet was issued and ultimately, vide order dated 17.07.1993, he was dismissed from service. The first appeal preferred before the appellate authority of the respondent-Corporation was also rejected.

(3.) Therefore, the petitioner-workman raised a dispute, which, ultimately, culminated into a reference before the Court below. The Court below, after considering the evidence on record, partly allowed the said reference by passing the impugned award. Hence, this petition.