Gujarat High Court
Gujarat State Road Transport ... vs Dhohabhai R Mori on 2 August, 2011
Author: Ravi R Tripathi
Bench: Ravi R.Tripathi
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 211 of 2002
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GUJARAT STATE ROAD TRANSPORT CORPORATION
Versus
DHOHABHAI R MORI
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Appearance:
1. Special Civil Application No. 211 of 2002
MR KS JHAVERI for Petitioner No. 1
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CORAM : MR.JUSTICE RAVI R.TRIPATHI
Date of Order: 11/01/2002
ORAL ORDER
The learned advocate for the petitioner points out that the respondent-workman driver was charge-sheeted for the misconduct committed by him on 17.2.1993 while he was discharging his duties as driver on Mahuva - Ranigam route. When the bus was checked it was found that one passenger named Valjibhai Virabhai Keli was allowed to travel with the respondent-workman without ticket. Not only that but the said person was also handed over the bus for driving and thus committed a grave misconduct.
Mr Jhaveri, learned advocate for the petitioner-corporation, also invited the attention of the Court to the charge sheet dated 15.3.1993 at Annexure-C to the petition. Unmindful of all this, the learned Labour Judge has passed an order for reinstatement of service with 50% of back wages.
Rule. Ad interim relief in terms of para 6(B).
(Ravi R Tripathi, J.) (mohd)