GUJARAT STATE ROAD TRANSPORT CORPORATION Vs. DEPUTY LABOUR COMMSSIONER AND CONCILIATION OFFICER AND ORS

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioner, the Gujarat State Road Transport Corporation employer has approached this Court invoking provision of Article -226 of Constitution of India interalia challenging the order passed by the Conciliation Officer dated 08/01/2003 rejecting the Approval Application dated 16th July, 2002 for seeking approval to the action of dismissing the respondent -workman after holding Departmental Proceedings in respect of the misconduct of collecting fare amount and not issuing ticket to the passengers.

(3.) THE facts in brief leading to filing of this petition could be gathered from the memo and documents deserve to be set out as under: -