MANAGEMENT OF NWKRTC Vs. H. K. KILLIKETARA

JUDGEMENT

(1.) The petitioner in this writ petition has challenged the order dtd. 5/4/2022 passed by the Presiding Officer, Industrial Tribunal, Hubballi, in I.D.No.691/2015, allowing the Reference filed under Sec. 10(1) (d) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the ID Act ', for brevity).

(2.) For the sake of convenience, the parties in this appeal are referred to with their status and rank before the Tribunal.

(3.) The workman has challenged the order dtd. 27/3/1997 passed by the Corporation herein and seeking release of increments with all benefits. It is the case of the workman that, he was working as a conductor in the petitioner - Corporation and without conducting any enquiry, the petitioner-Corporation has imposed punishment by order dtd. 27/3/1997 and being aggrieved by the same, the workman has approached the Industrial Tribunal, challenging the order of imposition of punishment. The Industrial Tribunal, after considering the material on record, by its order dtd. 5/4/2022 allowed the Reference and as such, set aside the imposition of punishment on 27/3/1997. Feeling aggrieved by the same, the Corporation has presented this writ petition.