DIVISIONAL CONTROLLER Vs. FATEHSINH RUMALBHAI PARMAR & 1

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for the petitioner Corporation and Ms. Panchal, learned advocate for the respondent workmen.

(2.) In this petition the petitioner - Gujarat State Road Transport Corporation ("Corporation" for short) has challenged order dated 31.3.2006 passed by Industrial Tribunal at Nadiad in Reference (IT) No. 19 of 2014.

(3.) So far as factual background is concerned it has emerged from the record that on the allegation that the workman caused assault on the officer of the corporation the competent authority of the corporation issued chargesheet dated 7.1.1997.