MAMMULAL Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petition is filed to issue writ of certiorari quashing the award passed by the Presiding Officer, Industrial Tribunal, Hubballi in I.D.No.152/2007 dtd. 15/4/2016 (annexure-E).

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) The petitioner while working as a driver has been issued a charge sheet alleging that on 3/6/2004 while he was on duty in vehicle No. KA 23 F-152 plying on the route between Yadur to Chikodi, he caused an accident at Examba bus stand while driving the bus in rash and negligent manner, a lady died due to the said accident. An enquiry was held against the petitioner. After receipt of the enquiry report, the disciplinary authority has imposed punishment of reducing three incremental stages permanently from the basic salary of the petitioner. Thereafter, the reference was made to the Industrial Tribunal.