M. V. RAMANNA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) In this writ petition, petitioner has challenged the award dtd. 15/4/2011, passed in Reference No.10/2009 (Annexure-F), on the file of the Presiding Officer, Labour Court, Hubballi (hereinafter referred to as 'the Labour Court', for short), dismissing the Reference filed by the petitioner.

(2.) The relevant facts for adjudication of this writ petition are that, the petitioner is a claimant and has approached the Labour Court under Sec. 10(1)(c) of the Industrial Dispute Act, 1947 (hereinafter referred to as 'the ID Act ', for short) challenging the order of dismissal dtd. 13/1/2004, passed by the respondent - Corporation. Undisputably, the claimant - petitioner was appointed as a Trainee Conductor and charge sheet dtd. 29/12/2000 was issued by the respondent - Corporation alleging that, the petitioner - claimant has not issued tickets to 15 passengers and not collected fare amount from the passengers. The respondent - Corporation has conducted Departmental enquiry and accepting the report of the Enquiry Officer, the Disciplinary authority ordered for dismissal of the claimant from service on 13/1/2004, which was impugned before the Labour Court. As the Labour Court dismissed the Reference filed by the claimant, the petitioner-claimant has preferred this writ petition.

(3.) I have heard Sri. Mrutyunjay S. Hallikeri, learned counsel appearing for the petitioner - claimant and Sri. Prashant Hosamani, learned counsel appearing for the respondent - Corporation.