LAXMAN Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner, who was working as a Driver in the respondent-Corporation is before this Court assailing the award dtd. 18/6/2019, passed by the Labour Court, Hubballi in proceedings bearing KID No.33/2017, vide Annexure-M.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner was appointed as a Driver by the respondent-Corporation in the year 1999 and subsequently his appointment was also regularized by the respondent-Corporation. On the allegation that the petitioner was unauthorizedly absent for the period from 29/5/2016 to 15/9/2016, a charge sheet dtd. 22/9/2016 was issued to the petitioner, for which he had submitted a reply. Thereafter, an enquiry was held against the petitioner and the Enquiry Officer subsequently filed a report that the Corporation had proved the charges against the petitioner. Based on the said report, the respondent-Corporation had passed an order, dtd. 25/4/2017 dismissing the petitioner from service. Assailing the said order of punishment, the petitioner had approached the Labour Court, Hubballi by raising a dispute under Sec. 10(4- A) of the Industrial Act, 1987. The Labour Court vide the impugned award, dtd. 18/6/2019 has dismissed the said claim petition and confirmed the order of punishment passed by the respondent- Corporation. Being aggrieved by the same, the petitioner is before this Court.