Gujarat High Court
State vs President on 8 July, 2008
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/9050/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 9050 of 2008
=========================================
STATE
ROAD TRANSPORT CORPORATION - Petitioner(s)
Versus
PRESIDENT
- Respondent(s)
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Appearance :
MR
RITURAJ M MEENA for Petitioner(s) : 1,
None
for Respondent(s) : 1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 08/07/2008
ORAL
ORDER
1. From the charge of reissuing the ticket, the disciplinary action was taken against the respondent, after conducting the departmental inquiry during the proceedings before the Labour Court. The respondent admitted illegality in the inquiry. The Labour Court has, in the above, recoded that reused tickets were found to have been issued to the passenger and said aspect has been held by the Labour Court. Despite such findings, the Labour Court has entirely set aside the order passed by the petitioner.
2. Hence, RULE returnable on 18.7.2008, for final hearing and disposal.
(K.M.THAKER, J.) ynvyas Top