MANAGEMENT OF NEKRTC Vs. GURUSIDDANAGOUDA

JUDGEMENT

(1.) The petitioner Management had preferred the instant writ petition seeking for the following reliefs:

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

(3.) Facts leading to filing of this writ petition narrated briefly are; on the allegation of unauthorised absence, domestic enquiry was held against the respondent and based on the report submitted by the enquiry officer, the disciplinary authority had passed an order of punishment dtd. 24/3/2011, dismissing the petitioner from service. The said order of punishment was assailed by respondent-workman before the Labour Court, Hubballi in proceedings bearing KID No.51/2012 initiated by him under Sec. 2-A(1) of the Industrial Disputes (Central Amendment) Act, 2010. In the said proceedings, the Labour Court, Hubballi vide Annexure-C dtd. 8/4/2013 has set aside the order of punishment imposed by the petitioner Management and has directed the petitioner Management to reinstate the respondent-workman with continuity of service. Being aggrieved by the same, the petitioner Management is before this Court.