Govindsing Bhavsing Suryawanshi vs Maharashtra State Road Transport ...
2021 Latest Caselaw 16450 Bom

                                                                925 WP 11411 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         925 WRIT PETITION NO.11411 OF 2021

               GOVINDSING BHAVSING SURYAWANSHI
                                VERSUS
     MAHARASHTRA STATE ROAD TRANSPORT CORPORATION THR ITS
                     DIVISIONAL CONTROLLER
                                   ...
             Advocate for Petitioner : Mr. Patil Shrikant S.

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 26.11.2021.


PER COURT :

         Heard.

2. The petitioner is assailing the finding of the Industrial Court holding that the departmental enquiry conducted against him was proper and even the findings recorded were not perverse. It is pointed out that the appellate authority had taken a different view based on the same material on which the finding is recorded by the Industrial Court.

3 Issue notice to the respondent, returnable on 07.01.2021. Till then there shall be stay to the operation of the impugned judgment and order.

(MANGESH S. PATIL, J.)

mkd/-