DIVISIONAL CONTROLLER Vs. S T KARMACHARI MANDAL (INTUK)

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner and Mr. Chaudhari, learned advocate for the respondent workman.

(2.) In this petition, the petitioner has prayed, inter alia, that:

(3.) By the award against which this petition is taken out, the learned Tribunal set aside the penalty of stoppage of three increments with permanent effect which was determined by the Disciplinary Authority after considering the report of the Enquiry Officer who conducted the domestic enquiry against present respondent for unauthorised absence from service without any intimation and prior permission from June 1991 to 13.11.1991.