HASSANKHAN Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner, who was working as a trainee driver cum conductor with the respondent - Corporation is before this Court assailing the award dtd. 4/9/2017 passed by the Labour Court, Belagavi in proceedings bearing K.I.D. No.58/2016 vide Annexure - F and a writ of mandamus is also sought to direct the respondent - Corporation to re- instate the petitioner into service with continuity of service, backwages and all other consequential benefits.

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

(3.) The petitioner was appointed as a Job trainee driver cum conductor by the respondent - Corporation in the year 2008. On the allegation that on 28/8/2014 while the petitioner was on duty as a Conductor in the bus bearing registration No.F/403 belonging to the respondent - Corporation, the petitioner was in an intoxicated state of mind after having consumed alcohol, charge sheet was issued against the petitioner based on which a domestic enquiry was held against him. On the basis of the report filed by the Enquiry Officer, the respondent - Corporation has passed an order dtd. 4/1/2016 terminating the petitioner from service. Being aggrieved by the same, the petitioner had approached the Labour Court in proceedings bearing K.I.D. No.58/2016. The Labour Court, Belagavi vide the impugned award dtd. 4/9/2017 has rejected the claim petition of the petitioner. Being aggrieved by the same, the petitioner is before this Court.