SHESHRAO MOTIRAM JADHAV Vs. DIVISION CONTROLLER, MSRTC

JUDGEMENT

(1.) Heard.

(2.) The challenge in the present writ petition is to the order dated 11 -2 -2015 passed by the Industrial Court in the revision application preferred by the respondents challenging the order passed by the Labour Court granting interim relief in favour of the petitioner. By the impugned order, the revision application has been allowed and the order passed by the Labour Court has been set aside.

(3.) The facts in brief are that the petitioner was in the employment of the respondents on the post of Conductor. During the course of service, disciplinary proceedings were initiated against the petitioner by issuing chargesheet dated 3 -12 -2012. The petitioner submitted his reply to the chargesheet. Thereafter the enquiry was held in which the petitioner participated. As per the report of Enquiry Officer, the charges as framed were held to be proved. On 10 -6 -2014, a show cause notice came to be issued to the petitioner seeking his response as to why he should not be dismissed from service. The petitioner after receiving the show cause notice on 16 -6 -2014 submitted his reply on 17 -6 -2014. In the said reply, the petitioner demanded various documents on the basis of which the enquiry proceedings were held. It was stated that unless these documents were supplied, it would not be possible to effectively submit an explanation to the show cause notice. However, without prejudice to the said stand, the petitioner also gave his response to the show cause notice. The respondents thereafter issued an order of termination on 19 -6 -2014 to the petitioner.