SANJEEV PRAKASH SHARMA,J. - (1.) Instant writ petition has been remanded for hearing afresh by the order dated 22/07/2016 passed by the Division Bench of this Court in DB Special Appeal (Writ) No. 1482/2012 with the following directions:- "In the result, the appeal deserves to succeed and the same is accordingly allowed. Impugned judgment is quashed and set aside and the matter is remitted back to the learned Single Judge for deciding the writ petition afresh, keeping all the questions open including the question with regard to proportionality of the quantum of punishment."
(2.) Heard learned counsel for the parties and perused the material available on record.
(3.) The award dated 25/07/2011 passed by the learned Industrial Tribunal Cum Labour Court, Alwar whereby reference has been answered against the petitioner-conductor has been assailed on the ground of perversity and misreading of evidence.;