DIVISIONAL CONTROLLER Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This petition was listed in Special Cause List (Special Cause List for Final Hearing Scheduled on Thursday as per present Roster) on 1.3.2018. On the said date, learned advocate for the respondent was not present. Therefore, the Court passed below quoted order on 1.3.2018:-

(2.) In this petition, the petitioner - State Road Transport Corporation has challenged award dated 27.8.2014 passed by learned Tribunal at Ahmedabad in Reference (IT) No.159 of 2002 whereby learned Tribunal interfered with the order of penalty passed by the corporation imposing penalty of stoppage of 5 increments with permanent effect.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent herein raised industrial dispute against the order of penalty dated 4.3.1998 passed by the corporation. Appropriate government referred the dispute for adjudication to learned Tribunal at Ahmedabad. Learned Tribunal registered the dispute as Reference (IT) No.159 of 2002.