DIVISIONAL CONTROLLER Vs. DEVJI MESURBHAI CHAVDA

JUDGEMENT

(1.) RULE . Learned advocate Mr. Mukesh H. Rathod waives service of notice of Rule on behalf of respondent No. 1.

(2.) PREFERRED by the Gujarat State Road Transport Corporation through Divisional Controller, the present petition is directed against judgment and award dated 9th April, 2013 passed by Industrial Tribunal No. 1, Rajkot in Reference (I.T.) No. 88 of 2003. By the said judgment and award, the Industrial Tribunal held that the order of penalty dated 23rd August, 2002 passed by the petitioner -Corporation, stopping seven yearly increments of the respondent -workman with future effect was illegal. Setting aside the same, the Tribunal further directed that the Corporation shall make good monetary loss suffered by the workman because of the said penalty.

(3.) HEARD learned advocate Mr. Hardik Rawal for the petitioner and learned advocate Mr. Mukesh H. Rathod for the respondent.