M. MALLIKARJUN Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the judgment and order dtd. 29/1/2018 passed in KID No.13/2016 on the file of the Principal District & Sessions Judge cum Presiding Officer, Ballari (hereinafter referred to as the 'trial Court', for short) produced at Annexure-F, dismissing the petition filed by the claimant/petitioner.

(2.) It is the case of the petitioner that, when the petitioner was working as a conductor in the respondent Corporation, the respondent - Corporation has initiated Departmental Enquiry against the petitioner as per KSRTC Servants (C & D) Regulations and in the said enquiry, the Enquiry Officer had come to a conclusion that the charges leveled against the petitioner are proved. Based on the same, the Disciplinary Authority by order dtd. 29/9/2016, passed the order of termination of the services of the petitioner. Being aggrieved by the same, the petitioner has filed KID No.13/2016 before the trial Court and the trial Court, after considering the material on record, by its order dtd. 29/1/2018, dismissed the claim petition filed by the petitioner under Sec. 10(4- A) of the Industrial Disputes Act , 1947. Feeling aggrieved by the same, the present writ petition is filed.

(3.) I have heard Sri. Anant P. Savadi, learned counsel appearing for the petitioner and Sri. Shivakumar S. Badawadagi, learned counsel appearing for the respondent - Corporation.