SHRI JANARDAN SHANKAR BHAGAT Vs. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, DIVISIONAL TRAFFIC SUPERINTENDENT, BOMBAY DIVISION AND THE PRESIDING OFFICER

JUDGEMENT

(1.) THIS is a revision filed by the Applicant under section 44 of M.R.T.U. and P.U.L.P. Act, 1971 against the order passed below Exh. U -2 in Complaint (ULP) No. 106/1996 on dated 30th April, 1996. The brief facts of the case are as under: - -

(2.) FOR the alleged misconduct, the Applicant was charge sheeted and departmental enquiry was conducted against him and show -cause notice issued to the Applicant for dismissal. The Applicant has challenged the said show -cause notice on apprehended termination before the Labour Court in which he has made an application for interim relief. After hearing the parties the said application has been rejected by the Labour Court while passing the order dated 30th April, 1996. Being aggrieved by the said order the Applicant has preferred the revision before this Court on the ground that: - -

(3.) AFTER submission of the parties the only issue arises before me: - -