V. REDDEPPA Vs. MANAGEMENT OF NEKRTC

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dtd. 27/8/2014 and impugned award dtd. 12/4/2016, passed in KID.No.143/2013, by the Presiding Officer, Labour Court, Hubballi, dismissing the claim petition filed by the petitioner herein.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The claimant has filed the claim petition under Sec. 10 (4-A) of the Industrial Dispute (Karnataka Amendment) Act, 1987 (For short the 'Act') against the respondent-Corporation, challenging order of removal dtd. 27/5/2013 and sought for reinstatement with further consequential benefits. It is the case of the claimant that the claimant was appointed as conductor cum driver with the respondent-Corporation on 14/11/2007 and while he was working as trainee, the officer of the respondent- Corporation, on verification found that, the claimant herein was irregular and committed misconduct while he was working as conductor cum driver. On the basis of the report made by the officer of the respondent-Corporation, enquiry officer was nominated by the disciplinary authority for conducting enquiry and after due enquiry dismissed the claimant from service on 27/5/2013. Feeling aggrieved by the same, the claimant has approached the Labour Court. The Labour Court, answered the issue No.1 in affirmative as per the order dtd. 27/8/2014 and by impugned award dtd. 12/4/2016, dismissed the claim petition. Being aggrieved by the same, claimant has approached this Court.