MAHABOOBSAB Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) This writ petition is filed by the workman with a prayer to quash the award dtd. 1/2/2012, passed by the Labour Court, Hubballi in proceedings bearing KID No.86/2011 and also to issue directions to the respondent to pay full back wages and other consequential benefits to the petitioner.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) Facts leading to filing of this writ petition as revealed from the records are, the petitioner was appointed as a driver in respondent-Corporation on 18/9/2001 and confirmed to the said post on 2/10/2003. On the ground of unauthorized absence, departmental enquiry was held against the petitioner and he was dismissed from service by order dtd. 2/7/2011. The same was questioned by the petitioner before the Labour Court, Hubballi in the proceedings bearing No.KID No.86/2011 and the Labour Court by the impugned award dtd. 1/2/2012, dismissed the claim petition of the petitioner and it is under these circumstances, the petitioner is before this Court.