N. SAROJAMMA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The appeal is filed challenging the order dtd. 10/11/2022, passed by learned Single Judge in W.P.No. 26454/2018.

(2.) Heard learned counsel for the appellant at length.

(3.) The appellant was working as a conductor in the respondent-Corporation. She remained unauthorizedly absent from duty. The disciplinary authority issued a charge-sheet to the appellant for which the appellant suitably replied. The respondent being dissatisfied with the reply submitted by the appellant, decided to initiate domestic enquiry. The respondent appointed enquiry officer for conducting domestic enquiry. The enquiry officer conducted an enquiry and observed that the charges leveled against the appellant are proved and submitted a report to the respondent. The respondent acting on the findings of the enquiry officer, passed an order of dismissal from service. The appellant aggrieved by the order of dismissal, raised a dispute under Sec. 10(4- A) of the Industrial Disputes Act , 1947 before the III Additional Labour Court, Bengaluru in I.D.No.41/2016.