SATHAPPA AKKI Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner-workman is before this Court challenging the order dtd. 22/11/2017 passed by the III Addl. Labour Court in Reference No.61/2016. The workman had filed a claim petition under Sec. 10(4- A) of Industrial Disputes Act, 1947 [for short ' ID Act '] seeking to set-aside the order of dismissal dtd. 4/3/2015 and directing the corporation to reinstate the workman with continuity of service.

(3.) The Labour Court coming to a conclusion that the workman is a trainee and bound by the terms and conditions of the training and coming to a further conclusion that the workman had remained unauthorisedly absent from his duties on nine earlier occasions, upheld the order of dismissal and dismissed the claim petition. It is aggrieved by the same that the petitioner-workman is before this Court.