DIVISIONAL CONTROLLER Vs. ARJUNBHAI MOHAN-BHAI VAGHELA

JUDGEMENT

(1.) Heard Mr. Aloria, learned advocate for petitioner and Mr. Rathod, learned advocate for respondent.

(2.) In present petition, the petitioner has challenged award dated 17.9.2014 passed by learned Industrial Tribunal in Reference (ITN) No. 74 of 2010 whereby the learned Tribunal set aside the disciplinary authority's order imposing penalty of stoppage of 5 increments. The learned Tribunal set aside the said order of the disciplinary authority and, instead, the learned Tribunal substituted the penalty with order imposing penalty of stoppage of 1 increment with future effect.

(3.) So far as factual backdrop is concerned, it has emerged from the record that the respondent herein is employed by the petitioner corporation as Conductor. The respondent was on duty on 25.9.2008 on a bus which was enroute from Ujjain to Anand. On the way, the checking squad boarded the bus and checked the passengers and the tickets issued by the Conductor and during the course of checking, the squad found that the concerned workman had received fare from 2 passengers but had not issued tickets. The checking squad reported the said misconduct to the competent authority.