ARVINDSINGH CHANDANSINGH PUWAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THIS petition is directed against the award dated 12.06.2007 passed by the Labour Court, Godhra in Reference ( L.C.G) No. 744 of 1999 whereby the Labour Court rejected the reference filed by the petitioner workman.

(2.) IT is the case of the petitioner that he was serving as Conductor with the respondent corporation in the Halol depot of Godhra division from the last 13 years. When he was on duty on 04.04.1998 from Gallyakot to Dahod route, his bus was checked at Aagarpura and allegation was levelled against the petitioner that though fare was collected from the passengers, he had not issued tickets. The petitioner was therefore, chargesheeted and after departmental inquiry, the dismissal order was passed on 30.07.1999.

(3.) MS . Mandavia, learned advocate appearing for the respondent corporation has supported the award and submitted that considering the fact that the misconduct is proved, the Labour Court is justified in rejecting the reference. She has relied upon a decision of the Apex Court in the case of Janatha Bazar (South Kanara Central Coop. Wholesale Stores Ltd.) and Others vs. Secy., Sahakari Noukarara Sangha an Others reported in (2000) 7 SCC 517.