CHIEF MANAGER, THE RAJASTHAN STATE ROAD TRANSPORT CORPORATION, BHILWARA (RAJ.) Vs. INDUSTRIAL TRIBUNAL, BHILWARA (RAJ.)

JUDGEMENT

(1.) The appeal is barred by delay of 137 days.

(2.) The appeal arises from order dated 05.02.2015 dismissing S.B. Civil Writ Petition No. 5707/2014 declining to interfere with the award dated 17.05.2012 of the Industrial Tribunal, Bhilwara answering the Reference in favour of respondent-workman and setting aside the order of punishment dated 31.05.1996 withholding three annual grade increments with cumulative effect.

(3.) Learned counsel for the appellant submitted that from the statement of claim by the respondent workman read with evidence of his witness Karan Singh it stands established beyond doubt that 8 passengers were found travelling in the bus without tickets at the time the inspection was conducted even if his explanation with regard to 3 other passengers is accepted. In view of the charge having thus been established, the punishment warranted no interference.