DIVISIONAL CONTROLLER MSRTC, AHMEDNAGAR Vs. RANJANA KESHAV BHOSALE

JUDGEMENT

(1.) Rule, returnable forthwith, taken for final hearing.

(2.) This Writ Petition is filed challenging the Judgment and Order passed by the learned Industrial Court, Ahmednagar in Complaint (ULP) No.101 of 2002 dated 16/10/2007, by which the Industrial Court ordered that the complaint filed by the respondent herein is allowed. The petitioner/original respondent is engaged in unfair labour practice by stopping yearly increments for 3 years of complainant. That practice is declared illegal and it is directed to cease from it. The original respondent/petitioner herein is also directed to give the regular increments and benefit regarding salaries to the complainant regularly.

(3.) After the departmental enquiry, the Enquiry Officer submitted his report with finding that the respondent is guilty of misconduct of absentism and the show cause notice was issued, respondent filed reply to said notice and ultimately respondent was terminated from services w.e.f. 14/3/2001.