SOHAN LAL CHOUDHARY Vs. JUDGE INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner workman who was working as a conductor in the Rajasthan State Road Transport Corporation was removed from service on the charge that he had carried passengers without issuing tickets to them. A reference was initiated in regard to removal of the petitioner from service of the RSRTC. A preliminary objection was taken by the petitioner-workman before the Tribunal against the RSRTC, that no inquiry was held regarding the charge of misconduct by the RSRTC and hence his removal from service was clearly illegal. THE Tribunal thereafter passed an interim order on 3. 3. 92 as contained in annexure-3 permitting the respondent-RSRTC to lead evidence against the petitioner workman before the Tribunal. THE contesting parties thereafter lead evidence in support of their respective cases.

(2.) THE respondent-Management had come out with a specific plea that the petitioner although was found carrying passengers without ticket and was caught red handed on the bus he also refused to sign on the document of the checking staff and thereafter also indulged in assaulting the members of the checking party.