NAGANGOUDA Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner who was a conductor in the respondent - Corporation has preferred this writ petition with the prayer to quash the award at Annexure-E, dtd. 23/9/2013, passed by the Labour Court, Hubballi in proceedings bearing KID No.75/2012.

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

(3.) Facts leading to filing of this writ petition narrated briefly are, on the allegation that the petitioner was involved in a case of pilferage, a charge sheet was issued against the petitioner on 7/12/2010. It was alleged that on 4/12/2010, while the petitioner was on duty in the vehicle bearing No. F-141 plying enroute from Bommanahallti to Hangal, the said vehicle was checked by Inspecting Squad of the respondent - Corporation and it was found that the petitioner had not issued tickets to 11 passengers. In the domestic enquiry, a report was filed by the Enquiry Officer that the charges levelled against the petitioner was proved. The Disciplinary Authority thereafter passed an order of punishment dismissing the petitioner from service. The said order was unsuccessfully assailed by the petitioner before the Labour Court in a petition filed by him under Sec. 10(4- A) of the I.D. Act . Being aggrieved by the award passed by the Labour Court, the petitioner is before this Court.