DIVISIONAL CONTROLLER Vs. SAURASHTRA KAMDAR KALYAN SANGATHAN

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dtd. 19/12/2014 which was published on 30/12/2014 passed by the Industrial Court, Rajkot in Reference (IT) No. 238 of 2012 whereby the Industrial Tribunal was pleased to partly allow the reference preferred by the workman and modified the punishment of stoppage of one increment for a period of one year to the stoppage of one increment for a period of six months with future effect.

(2.) Being aggrieved by and feeling dissatisfied with the aforesaid order passed by the Industrial Tribunal, Rajkot, the petitioner i.e. Gujarat State Road Transport Corporation is before this Court challenging the aforesaid award.

(3.) Heard learned advocate Mr. Hamesh C. Naidu for the petitioner and learned advocate Mr. Navaldan R. Langa for the respondent - Workman.