Jaishree Thakur, J. - (1.) This order proposes to dispose of these three writ petition by a common order since the law point involved is similar.
(2.) For the sake of convenience, the facts have been taken out of S.B. Civil Writ Petition No.13272/2012, Chief Manager, RSRTC Chittorgarh & Anr. v. Radheshyam Chhipa & Anr.
(3.) The respondent-workman was appointed as Conductor with the petitioner Rajasthan State Roadways Transport Corporation and on 13.01.1997, it was found that he had allowed 9 passengers to travel without any ticket. The respondent-workman was served by a charge-sheet on 25.01.1997 for the above referred delinquency. On completion of inquiry, the respondent-workman was issued a show-cause notice along with a copy of the inquiry report. Thereafter, on 15.01.1998, the petitioner was afforded a personal hearing and was imposed punishment of withholding three annual grade increments with cumulative effect. The respondent-workman raised an industrial dispute and the appropriate Government referred the dispute to the Industrial Tribunal, Bikaner for adjudication. By order dated 29.08.2011, the Tribunal held the inquiry conducted by the petitioner as unfair and set aside the order dated 15.01.1998 by which the petitioner had imposed a punishment of withholding three annual grade increments.;