DIVISIONAL CONTROLLER Vs. ISAN DHADA NAGARALE

JUDGEMENT

(1.) None had appeared for the parties when this matter was taken up in the special final hearing drive in vacation on 06.05.2019. Even today, none appears for the respondent though an appearance is entered by an advocate.

(2.) I have heard the learned advocate for the petitioner corporation and with his assistance, I have gone through the petition paper book.

(3.) The respondent, original complainant before the Labour Court, was working as a conductor with the petitioner corporation. On 21.01.1994, a surprise checking squad intercepted the bus at Hirabonde (Nagsari). The respondent was found having collected ticket fare from three passengers and had not issued any ticket. He resisted the checking squad and misbehaved with them. He was charged and a disciplinary enquiry was conducted by appointing an enquiry officer. Having been found guilty of the misconduct, he was dismissed from service by way of punishment on 18.05.1994.