DIVISIONAL CONTROLLER KSRTC Vs. MAHADEVA

JUDGEMENT

(1.) THOUGH the matter is listed for orders regarding payment of process fee, it is considered on merit.

(2.) THIS writ petition is by the Corporation against the order passed by the Industrial Tribunal, Mysore, in Reference No.156/2007 dated 12.04.2011 produced at Annexure 'D' as well as the final award dated 17.09.2011 produced at Annexure 'F'.

(3.) THE case of the respondent was that, there was a quarrel between a Tempo Driver and a Bus Conductor and since Bus Conductor was assaulted, all the Bus Conductors and the Drivers present in the Depot abstained from duty and took procession to the Tahsildar's office to give a memorandum. It is in this regard, the charge was framed against the respondent. When there was a group of 150 Conductors and drivers, who had abstained from work and took part in the procession, the Corporation was not justified in picking up only respondent and two others for the alleged misconduct. I do not find that, there is any error in the impugned order and award passed by the Industrial Tribunal.