(1.) These two petitions are filed by the workman and employer to challenge the award passed by the Labour Court, Bhavnagar in Referece No. 657/93 on 2.1.1997. Rule. Mr. Devnani, learned advocate waives service of rule on Special Civil Appln. No. 2068 of 1998 and Mr. H.K. Rathod, learned advocate waives service of rule in Special Civil Appln. No. 5224 of 1997.
(2.) These two petitions are pertaining to one and same award, they are heard together and they are disposed of by this common judgment.
(3.) The petitioner Gangagar Sejgar Goswami was working as a conductor in Rajula Depot of Amreli Division. When he was on duty as a conductor at Dhari Depot on 10.10.1990, his bus was checked while on route from Amreli to Dhari, at Nava Khijadiya road by checking staff, and on checking it was found that though he had received the fares from 8 passengers, he had not issued tickets to them. On account of the said checking report, the department proceedings was initiated against him and on finding he committed misconduct alleged against him, he was dismissed from service on 18.12.1991. He, therefore, raised an industrial dispute which resulted into Reference No. 657/93.