VIRUPAXAPPA Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner - workman has filed the instant writ petition assailing the award passed by the Labour Court, Hubballi in proceedings bearing KID No.10/2013 dtd. 8/1/2005 vide Annexure - C and has sought for a consequential direction to the respondent to reinstate him into service with backwages, continuity of service and all other consequential benefits.

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

(3.) The petitioner was appointed as a Conductor in the respondent - Corporation in the year 1999. On the allegation that the petitioner was unauthorizedly absent from 6/3/2011 onwards up to 18/6/2011, a charge sheet was served against the petitioner and thereafter an enquiry was held against him. The Enquiry Officer submitted a report that the charges against the petitioner was proved by the respondent - Corporation. Based on the report, the Disciplinary Authority had passed an order against the petitioner on 29/2/2012 dismissing him from service. Assailing the said order of dismissal, the petitioner had approached the Labour Court, Hubballi in proceedings bearing KID No.10/2013. The Labour Court by award dtd. 8/1/2015 had dismissed the petitioner's claim petition and thereby confirmed the order of punishment. Being aggrieved by the same, the petitioner is before this Court.