MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, THROUGH ITS DIVISIONAL CONTROLLER Vs. SHAIKH MEHABOOB JAINUDDIN AND BISMILLA BAI SHAIKH MEHABOOB

JUDGEMENT

(1.) PERUSED .

(2.) THE present Writ Petition preferred by the petitioner (original opponent No. 1), challenging the order dated 28.12.1995 passed by the learned Judge, II Labour Court, Ahmednagar in Application (IDA) No. 597 of 1989. By the impugned order dated 28.12.1995, the respondents (original applicants) were awarded the amount of Rs. 38,880/ -towards encashment of special extra ordinary leave in respect of Tuberculosis (TB) for the period from 7.11.1986 to 25.2.1989 by which the original applicant namely Shaikh Mohomad Iqbal Mehaboob expired.

(3.) ULTIMATELY on 16.4.1987 Shaikh Mohamad Iqbal Mehaboob was issued chargesheet for this conduct and absentism without leave under Clauses 10, 22 and 38 of Schedule 'A' of the Disciplinary and Appeal Procedure of the Corporation and departmental inquiry was conducted, but said Shaikh Mohamad Iqbal Mehaboob did not remain present. Hence he was held guilty on the charges levelled against him and was dismissed from service by order dated 25.2.1989.