GATTEPPA, S/O. SOMALINGAPPA KATAGI Vs. THE MANAGEMENT OF NWKRTC, N.K. DIVISION, REPTD. BY ITS DIVISIONAL CONTROLLER, N.K. DIVISION, SIRSI

JUDGEMENT

(1.) THE petitioner is before this Court assailing the award dated 21.10.2011 passed in KID No. 81/2011. The Labour Court has rejected the claim petition filed by the petitioner herein. Heard the learned counsel for the parties and perused the petition papers.

(2.) THE petitioner was proceeded against in respect of the charge of unauthorised absence and thereafter, order of dismissal dated 14.06.2011 was passed. Against the said order, the petitioner was before the Labour Court assailing the same. In respect of the same, the parties had tendered evidence. The Labour Court, after recording the evidence of the petitioner as W.W.1 and examination of the witnesses on behalf of the respondent -management as M.Ws.1 and 2 and also relying on the documents at Exs. M. 1 to M. 19, was of the view that the charge alleged against the petitioner had been established and even did not see any reason to exercise the discretion under Section 11A of the Industrial Disputes Act. It is, therefore, the Labour Court dismissed the application.