SUBHASH Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner, who was working as a Assistant Store Keeper with the respondent - Corporation is before this Court with a prayer to quash the award passed by the Labour Court, Vijayapura in Reference No.127/2000 dtd. 29/11/2007. The petitioner has also sought for a writ of mandamus directing the respondent to release the increments reduced and pay monetary benefits to the petitioner.

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

(3.) The petitioner was earlier working as a Junior Assistant at Ilkal Depot at the respondent - Corporation. On the allegation of dereliction of duty, a charge sheet was issued to the petitioner and in the domestic enquiry that was held pursuant to the said charge sheet, an order of punishment was passed on 29/1/1999 reducing the pay of the petitioner by two incremental stages permanently and also for recovery of Rs.5,000.00. Being aggrieved, the petitioner had approached the State Government for adjudication of the dispute and since the matter was not settled, the State Government had made a reference to the Labour Court pursuant to which a case was registered in Reference No.127/2000. The Presiding Officer, Labour Court, Vijayapura has dismissed the reference case vide the impugned award dtd. 29/11/2017. Being aggrieved by the same, the petitioner is before this Court.