WORKS MANAGER Vs. CHANDRAKANT MADHAVRAO CHANDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of parties.

(2.) The petitioner/MSRTC impugns order dtd. 22/10/2024 passed below Exhibit U-2 by Labour Court, Aurangabad in Complaint ULP No.32 of 2024, as well as judgment and order dtd. 3/12/2024 passed by Industrial Court, Aurangabad in Revision Application (ULP) No.53 of 2024 thereby confirming the order of Labour Court.

(3.) The respondent is employed as driver with petitioner/corporation since 2009. He was promoted as vehicle examiner and posted at S.T. Central Workshop at Chikalthana. On complaint of one of fellow employee, alleging misbehavior against respondent, he was served with charge sheet under clause 10, 26, 28, 33, 47 and 60 (E) of Discipline and Appeal Procedure. Immediately, respondent was placed under suspension and on conclusion of inquiry, served with show cause notice dtd. 14/10/2024 before dismissal from services. He was called upon to reply within a period of seven days.