NINGAPPA NADI POOJARI Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) This intra Court appeal is directed against the order dtd. 10/11/2021 passed by the learned Single Judge by which writ petition preferred by the appellant has been dismissed.

(2.) Facts giving rise to filing of this appeal briefly stated are that the appellant was appointed as Driver-cum- Conductor by the Karnataka State Road Transport Corporation (hereinafter referred to as 'the Corporation' for short) on 10/2/2006. A charge memo was issued to the appellant on the ground that the appellant failed to collect fare from three passengers and thus caused loss to the exchequer. The appellant filed a reply. The enquiry officer submitted a report on 21/1/2017 in which charges against the appellant were found to be proved. A penalty of dismissal from service was imposed on the appellant on 26/5/2017.

(3.) The appellant thereupon filed a claim petition under Sec. 10(4-A) read with sec. 2A of the Industrial Disputes Act. The Labour Court framed the issues and recorded the evidence of the parties and thereafter by an order dtd. 31/1/2019 dismissed the petition filed by the appellant. The appellant challenged the aforesaid order in a writ petition. The learned Single Judge by an order dtd. 10/11/2021 has dismissed the petition preferred by the appellant. In the aforesaid facts, this appeal is filed.