(1.) Rule. Learned advocate Mr. Keval Maharaja waives service of rule on behalf of respondent.
(2.) This petition under Article 226 of the Constitution of India is filed by the petitioner for quashing and setting aside the award dtd. 29/4/2017 by the Industrial Tribunal, Ahmedabad in Ref. IT No.18 of 2016.
(3.) By the impugned award, the punishment inflicted by the petitioner upon the respondent of withholding of increment for three and half years with future effect was reduced to stoppage of increment of one and half year with future effect.