TRANSPORT MANAGER Vs. MANJUR AHMED HUSSAINMIYA

JUDGEMENT

(1.) Mr.Kuriel, learned advocate for the petitioner produced an application for amendment, which is taken on record and is granted.

(2.) Rule. With consent of the parties, the matter is taken up for final disposal. The petitioner, Ahmedabad Municipal Transport Service (AMTS) has challenged the award passed by the Industrial Tribunal, Ahmedabad in Reference (IT) No.177 of 1994 dated 10.10.2000. The Industrial Tribunal has quashed and set aside the order of punishment of stoppage of one increment with future effect on the ground that the petitioner has not produced any papers of inquiry and has then given a Purshis that they do not lead any documentary evidence. Taking into consideration the facts of the case that the respondent workman was charged with deliberate late reporting on 5.5.1997 on route no.64/2, Bus No.176, that during the said 10 minutes the petitioner was required to call for another driver to ensure that the Bus is operated in time.

(3.) Mr.Kuriel for the petitioner has produced service record of the respondent workman along with the amendment. However, at this stage the whole thing may not be required to be taken into consideration.