DIVISIONAL CONTROLLER Vs. PRESIDENT

JUDGEMENT

(1.) Heard Mr. Joshi, learned advocate for petitioner and Mr. H.M.Shah, learned advocate for Mr. P.R.Desai, learned advocate for respondent.

(2.) In present petition the State Road Transport Corporation has placed under challenge award dated 5.2.2016 in Reference (IT) No.90/2012 whereby the learned Tribunal partly allowed the reference and quashed the penalty determined by the employer and substituted it with the penalty which the learned Tribunal considered appropriate.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent herein, an employee with present petitioner, was departmentally prosecuted (by conducting domestic inquiry) in connection with reported misconduct namely after having received the amount of fare did not issue tickets to two passengers of one group.