DIVISIONAL CONTROLLER Vs. VIRSANGJI KODARJI SOLANKI

JUDGEMENT

(1.) RULE. Mr. Rathod, learned Advocate for the respondent waives service of notice of Rule.

(2.) THE petitioner-GSRTC has preferred the petition being Special Civil Application No. 28937 of 2007 challenging the order and award passed by the learned Labour Court, Ahmedabad dated 24/11/2006 in Reference (LCIDAT) No. 72 of 2006 Old Reference (LCA) No. 1190 of 2004, quashing and setting aside the order of punishment of dismissal for unauthorized absentism for a period of 45 days and directing payment of 25 % of back-wages from the date of respondent's dismissal i. e. 28/06/2002 to 31/01/2005, the date on which the workman attained the age of superannuation keeping in mind the attending circumstances of the case.

(3.) THE facts in brief deserves to be set out as under: