DEVJIBHAI LAKHABHAI CHAVDA Vs. DIVISIONAL DIRECTOR

JUDGEMENT

(1.) HEARD learned advocate Ms. R V. Acharya for the petitioner.

(2.) WHAT is sought to be challenged by the petitioner workman in the present petition is judgment and award dated 16th April, 2010 passed by Labour Court No. 2 in Reference (LCR) No. 112 of 2005.

(3.) THE petitioner was employed as a Conductor in the respondent -State Road Transport Corporation, who faced charges of collecting fare from the passengers without issuing tickets to them in a bus wherein he was on duty . In charge sheet dated 19.11.99 it was alleged that on 25.9.99 in the bus plying from Hadvad to Sapkada, he had collected Rs. 20/ - from four passengers traveling from Hadvad to Sapkada without issuing tickets to them till the checking was done. The second charge was similar that the workman collected Rs. 15/ - from group of three passengers without issuing tickets. It was further the charge that he had not closed the way bill after opening it. Pursuant to departmental inquiry, he came to be dismissed from service.