MANAGEMENT OF NWKRTC Vs. JATAPPA

JUDGEMENT

(1.) The petitioner-Corporation has filed the instant writ petition with a prayer to quash the award dtd. 4/3/2013 passed by the Industrial Tribunal, Hubballi in I.D. No.41/2011 vide Annexure - D.

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

(3.) The petitioner-Corporation had issued an article of charge against the respondent for rash and negligent driving of the bus belonging to the petitioner-Corporation. The respondent workman had given reply to the same. Thereafter, the disciplinary authority had passed an order withholding one incremental stage of the respondent for a period of one year with cumulative effect. This order dtd. 23/1/2003 was questioned by the respondent before the Industrial Tribunal, Hubballi in proceedings bearing I.D. No.41/2011. The Tribunal allowed the said petition by award dtd. 4/3/2013 and set aside the order of the disciplinary authority. Being aggrieved by the same, the petitioner Corporation is before this Court.