DIVISIONAL CONTROLLER Vs. S.T. KARMACHARI MAHAMANDAL INTUK

JUDGEMENT

(1.) Heard Mr. G.M. Joshi, learned advocate for the petitioner and Mr. Sonagara, learned advocate for Mr. G.K. Rathod, learned advocate for the respondent.

(2.) In present petition the petitioner has challenged award dated 13.4.2015 passed by learned Industrial Tribunal at Vadodara in Reference (IT) No. 489 of 2013 whereby learned Labour Court set aside the order passed by Disciplinary Authority and Departmental Appellate Authority and directed the petitioner to pay all monetary and other benefits payable to the claimant as consequence of the decision of the Tribunal quashing the order of penalty.

(3.) So far as factual background is concerned it has emerged from the record that with the allegation that after having collected fare from a passenger the respondent herein did not issue ticket to the said passenger, the corporation issued chargesheet to present respondent and thereafter departmental inquiry was conducted.