MANAGEMENT OF NWKRTC Vs. PANDURANG

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Heard Sri. Shivakumar S. Badawadagi, learned counsel for the petitioner and Sri. Vinay Bhat, learned counsel for the respondent.

(3.) Sri. Shivakumar S. Badawadagi, learned counsel for the petitioner, invited the attention of the Court to the finding recorded by the Labour Court, particularly with regard to Issue No.2 and submitted that, though the Tribunal has arrived at a conclusion that, the absence of the respondent/workman amounts to misconduct, ought not to have ordered for reinstatement of the workman with 50% of back wages. Accordingly, he sought for interference of this Court.