YENKAPPA Vs. RAJASHREE CEMENTS FACTORY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be the land owner who was employed by the respondent-employer in its cement factory as a Mechanic Labour in lieu of the land belonging to the petitioner being acquired by the respondent as a part of such acquisition apart from making payment of sale consideration for the said property.

(3.) The petitioner was employed in the year 1991. In the year 2010, when the petitioner was unauthorizedly absent for a period of 89 days, a charge sheet came to be issued for unauthorized absence. Reply thereto not being acceptable, an Enquiry Officer was appointed who submitted a report stating that the delinquency of the petitioner has been proved. On the basis of the said report, the Disciplinary Authority dismissed the petitioner from service.