R.R.YADAV,J. - (1.) INSTANT writ petition has been filed against the Award dated 31.8.1996 (Annex. 2) passed by Industrial Tribunal, Bikaner.
(2.) HEARD learned Counsel for the petitioner at length. Persued the Award impugned challenged in the present writ petition, whereby the Industrial Tribunal in its discretion substantially affirmed punishment awarded by the disciplinary authority relating to forfeiture of wages during the period of suspension with sleek modification with regard to withholding of two annual grade increments with cumulative effect to withholding of two annual grae increments without cumulative effect on the ground that withholding of increments provided under Clause (ii) of Order 36 of the Rajasthan State Road Transport Workers and Workshop Employees Standing Order, 1965 (hereinaftere referred to as to 'the Standing Orders, 1965') does not include within its ambit withholding of annual grade increments with cumulative effect which is major punishment whereas it includes within its fold only withholding of annual grade increments without cumulative effect which is a minor punishment. The Industrial Tribunal has given cogent and convincing reasons in support of its aforesaid conclusion with which I am at one.
(3.) IT is well to remember that prerogative writs of certiorari are not issued on mere technicalities or mere illegalities of formal nature having inconsequential effect on the judgment or order impugned provided the judicial conscience of the Court is satisfied that by impugned order material and substantial justice has been done between the parties. In the present case, I am satisfied that the Industrial Tribunal by its impugned judgment has done material and substantial justice between the parties, therefore, the present writ petition deserves to be dismissed at admission stage on this ground alone without further ceremony.;