DIVISIONAL CONTROLLER, NEKRTC VIJAYPUR DIVN. Vs. MOTIRAM

JUDGEMENT

(1.) The petitioner-Corporation has approached this Court with a prayer to quash the award dtd. 29/7/2015 passed by the Labour Court, Vijayapur, in proceedings bearing KID No.25/2014 vide Annexure-L.

(2.) Brief facts of the case that would be relevant for the purpose of disposal of this petition are, the respondent was appointed as a Driver in the petitioner-Corporation in the year 1997. On 25/3/2011, while he was discharging duty at Vijayapur Division Depot-II, the respondent caused a road traffic accident which had resulted in the death of a two year old boy and in this regard, a criminal case was registered against the respondent in Crime No.71/2011 by the jurisdictional police station, and subsequently, charge sheet was also filed.

(3.) Thereafter, on the report of the Depot Manager, the respondent was issued with articles of charge and a reply to the same was submitted by the respondent. Being not satisfied with the reply submitted by the respondent, the petitioner- Corporation initiated a domestic inquiry and on the basis of the inquiry report submitted by the Inquiry Officer, the Disciplinary Authority vide his order dtd. 17/12/2014 had dismissed the petitioner from service. Being aggrieved by the same, the petitioner had approached the Labour Court in KID No.25/2014.