VISHWANTH Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the impugned award at Annexure-F dated 25.02.2010 passed in KID No.93/2002 by the Additional Labour Court, Hubballi, whereby the petition filed by the petitioner under Section 10(4- A) of the Industrial Disputes Act was dismissed.

(2.) The brief facts giving rise to the petition are as follows:

(3.) However, after a lapse of about 1 1/2 years from 17.03.2001 when the disciplinary authority imposed the aforesaid minor penalty/punishment, the respondent No.2 invoked suo-moto revisional powers under Rule/Regulation 35 of the KSRTC Rules/Regulations and issued notice dated 14.09.2002 to the petitioner. The petitioner having submitted his reply dated 23.09.2002, the respondent No.2 proceeded to pass an order dated 29.11.2002 dismissing the petitioner from service and thereby imposing major penalty/punishment of dismissal.