DIVISIONAL CONTROLLER Vs. MAROTI PIRAJI GUNJAL

JUDGEMENT

(1.) This matter was heard finally on 04/09/2014. By an order dated 10/12/2001, this petition was admitted and the petitioner MSRTC was granted interim relief in terms of prayer clause "D". Prayer clause "D" reads as under :

(2.) After hearing the parties on 04/09/2014, I have recorded the facts of the case as follows :

(3.) The material aspect emerging from the record is that the respondent was dismissed on 07/11/1987 on grounds of misappropriation. Tickets were not issued and/or lesser fare tickets were issued, which resulted in a loss of Rs.36.80/paise to the petitioner Corporation. The Part I award delivered by the Labour Court, setting aside the inquiry and findings of the Enquiry Officer was not interfered with by this Court, by its judgment dated 27/09/1999 in Writ Petition No.633/1997.