GIRIMALLAPPA Vs. DIVISIONAL CONTROLLER NWKRTC

JUDGEMENT

(1.) PETITIONER , aggrieved by the Award dated 28.3.2007 in KID No. 8/2003 of the Presiding Officer, Labour Court, Bijapur, rejecting the petition u/s. 10[4 -A] of the Industrial Disputes Act, 1947 [for short 'the Act'] and confirming the order of dismissal dated 26.12.2002, has presented this petition under Article 227 of the Constitution of India. Briefly stated facts are:

(2.) REGARD being had to the petitioner in possession of unauthorized' 71 tickets worth Rs. 1,300/ - which had once been issued and accounted for, in 14 previous way bill abstracts, coupled with non issue of tickets to two passengers travelling in the bus free of cost and the failure to record opening ticket numbers and entries in the way bill abstract, the Labour Court concluded that the charges were established. The Labour Court observed that the charges against the workman since proved, did not call for interference with the order of punishment in exercise of jurisdiction u/s. 11A of the Act and by the Award impugned, rejected the petition.

(3.) THE observations of the Apex Court in Regional Manager, U.P.S.R.T.C., Etawah and Others Vs. Hoti Lal and Another, AIR 2003 SC 1462 is apposite.