SUPERINTENDING ENGINEER (T.C.C.3), RAJASTHAN RAJYA VIDHYUT PRASARAN NIGAM LIMITED, AJMER AND OTHERS Vs. SHRI CHHITTAR MAL SON OF PADAM JI,

JUDGEMENT

(1.) This writ petition is directed against award dated 25.04.2017 passed by Labour Court, Jodhpur, whereby, the claim raised by the respondent-workman has been accepted and his reversion from the post of Driver to the post of Helper-I has been quashed and set aside with consequential benefits.

(2.) The respondent-workman was initially engaged as Muster Roll Employee on daily wages in the year 1971; whereafter on 26.06.1980 he was appointed on the post of Driver and whereafter he was given benefit of first selection grade on completion of nine years service on 06.03.1992; a charge-sheet dated 03.11.1992 was issued to the respondent-workman; whereafter another charge-sheet dated 08.08.1995 was issued to the respondent-workman and an Inquiry Officer was appointed; the Inquiry Officer gave his report on 06.04.1999 holding the respondent-workman guilty of misconduct.

(3.) The Disciplinary Authority by order dated 22.04.2000 holding the respondent-workman as guilty of the charges, imposed punishment of reversion to the post of Helper-I.