L. VENKATESHAPPA, S/O. LATE LINGAPPA Vs. THE DIVISIONAL CONTROLLER AND DISCIPLINARY AUTHORITY, K.S.R.T.C., BANGLORE CENTRAL DIVISION

JUDGEMENT

(1.) IN this writ petition, the Petitioner has prayed for a writ in the nature of certiorari to quash the award dated 12.05.2008 in I.D. No. 15/2003 passed by the Labour Court at Bangalore dismissing the dispute.

(2.) PETITIONER was a conductor in the Respondent's Corporation, On 18.06.2002, when the Petitioner was conducting the bus, the checking squad of the Corporation conducted a check and found that despite reaching stage No. 3, the Way Bill was not closed and as a result, 6 tickets denomination of Rs. 4.50 and 5 tickets denomination of Rs. 6.50 were not counted by the Petitioner. It is further found that Petitioner has not issued tickets to a group of 10 passengers of denomination of Rs. 2.50 each, For this misconduct, articles of charges were issued, enquiry was held and Petitioner was dismissed from service by order dated 22.01.2003.

(3.) ) To what reliefs, if any is the Ist party entitled? 4. Before the Labour Court, Petitioner examined himself as WW. 1 and got marked Exhibits W1 to W6. The Respondent examined one witness as MW. 1 and got marked Exhibits M1 to M12. The Labour Court by order dated 6.10.2006, held the domestic enquiry as lair, proper and valid. On re -appreciation of the entire material on record, the Labour Court held that the charges levelled against the Petitioner as proved. Consequently, under impugned award, the Labour Court dismissed the dispute raked by the Petitioner. Hence this Writ Petition.