B.J.SHETHNA, J. - (1.) Is it necessary for this Court to exercise its supervisory jurisdiction under Article 227 of the Constitution in each and every case? This is the short question to be answered in this petition.
(2.) Having regard to the peculiar facts and circumstances of the case, the answer is that this Court is not bound to interfere with each and every case, particularly when substantial justice is done in the matter to the respondent workman by the Labour Court while passing the award.
(3.) The petitioners Rajasthan State Road Transport Corporation and its Chief Manager have challenged in this petition the impugned award at Annexure 1 dated December 17, 1998 passed by the Industrial Tribunal, Bikaner whereby, the Tribunal modified the penalty of withholding of two annual grade increments with cumulative effect to one without cumulative effect.;