DIVISIONAL CONTROLLER GSRTC RAJKOT Vs. MAGANBHAI G PATEL

JUDGEMENT

(1.) . Rule. Service of rule is waived by learned Advocate Mr. Rathod for the respondent.

(2.) . In this petition, the petitioner-Corporation has questioned the legality and validity of the award of the Labour Court in Reference No. (LCS) No. 315/90 whereby the petitioner came to be reinstated with continuity of service and with 75 per cent of the backwages.

(3.) . The respondent-workman was departmentally dealt with in domestic inqulry on the charge of remaining absent for long without proper procedure. His services came to be terminated which on a reference came to be quashed by the Labour Court by award dated 25-1-96.