DIVISIONAL CONTROLLER Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) Heard Mr. G.M. Joshi, learned advocate for the petitioner. None for the respondents. The cause list reflects that the process of rule is served to the respondents.

(2.) The award dated 24.9.2014 passed by Industrial Tribunal at Rajkot in Reference (IT) No. 75 of 2012 is placed under challenge.

(3.) By the said award learned tribunal interfered with the disciplinary authority's order imposing penalty on account of proved misconduct. The disciplinary authority imposed penalty of stoppage of one increment with permanent effect.