MALLANA GOUDA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner who was working as Conductor with respondent -Corporation has filed this writ petition assailing the award at Annexure-C, dtd. 31/10/2019, passed by the Addl. District & Sessions Judge cum Labour Court, Gadag in KID No.54/2015.

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) On the allegation that when the Checking Squad of respondent -Corporation intercepted the Bus bearing registration No.KA-26/F-711 en-route from Gajendragad to Gadag, in which the petitioner was working as a Conductor, it was found that the petitioner had not issued tickets to four passengers, in spite of he collecting the fare amount of Rs.20.00 from them at the boarding point, an enquiry was held against the petitioner. In the said enquiry a report was filed holding that the charges against the petitioner were proved by the Management. On the basis of the report, the Management had passed an order of punishment dtd. 11/3/2015 dismissing the petitioner from service. The said order of punishment was unsuccessfully challenged by the petitioner before the Labour Court in the proceeding bearing KID No.54/2015. It is under these circumstances, the petitioner is before this Court.