THE EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. AND ORS. Vs. BAPU GAMBHIR MORE

JUDGEMENT

(1.) I have heard the learned Advocates for the respective sides at length.

(2.) THE petitioner is aggrieved by the judgment dated 22/03/2013 delivered by the Industrial Court in Complaint (ULP) No. 16/2008.

(3.) THE punishment proposed against the petitioner vide order dated 27/02/2007 was that the loss of Rs. 4,000/ - caused to the petitioner be deducted from the salary of the respondent and the punishment of stoppage of one increment for 1 year and the period of suspension to be considered as a part of the punishment.