JAIPUR VIDYUT VITRAN NIGAM LTD. Vs. KULSHEKAR VYAS

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is directed against the award dtd. 15/7/1999 passed by the learned Industrial Tribunal, Bharatpur (for brevity, 'learned Tribunal') in ITR No.31/1997 whereby, while partly answering the reference in favour of the respondent no.1/workman (for short, 'workman'), the penalty of 'stoppage of one annual grade increment with cumulative effect' was substituted with the penalty of 'censure'.

(2.) The relevant facts in brief are that the workman was appointed on 14/4/1977 as 'Bill Distributor' with the petitioners/employer (for short, 'employer'). He was served with a charge sheet dtd. 23/7/1979 alleging insubordination and vide order dtd. 7/12/1979, he was punished with the penalty of 'stoppage of two annual grade increments with cumulative effect'.

(3.) However, in appeal, it was reduced to the penalty of 'stoppage of one annual grade increment with cumulative effect'.