R S R T C Vs. BHAGWANA RAM

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THE respondent workman was working as a Conductor with the petitioner Corporation. He was found guilty for the charge of allowing passengers to travel without ticket for which, he was punished with stoppage of the increment with cumulative effect and to pay to the Corporation Rs. 500/- by way of financial loss incurred by it. However, the Labour Court passed the impugned award whereby the punishment of stoppage of one increment with cumulative affect and order of Rs. 500/-was modified and in place of it, stoppage of one increment without cumulative effect was ordered and the order was Rs. 500/was also set aside.

(3.) THIS has been challenged by the petitioner corporation by way of this petition.