DIVISIONAL MANAGER AND AUTHORISED DISCIPLINARY AUTHORITY, RSRTC HEADQUARTER, JAIPUR Vs. SHRI SUKHRAM CHOUDHARY

JUDGEMENT

(1.) - The matter is placed on the application filed by the contesting respondent, under Art. 226(3) of the Constitution of India for recalling of the order dated 23rd of Aug., 2004. To avoid duplicity of arguments in the matter I consider it in the larger interest of the parties to hear the matter on merits and decide it finally. Thus, with the consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) Heard learned counsel for the parties and perused the entire record of the writ petition.

(3.) In the writ petition the petitioner has challenged the judgment dated 16th of Jan., 2001 of the learned Judge, Industrial Tribunal, Jaipur (for short, the Tribunal") in IT Case No. 403/93, thereunder the learned Tribunal dismissed the application filed by the petitioner under Sec. 33(2)(b) of the Industrial Disputes Act, 1947 (for short, the Act, 1947').