DIVISIONAL CONTROLLER, NWKRTC, BAGALKOT DIVISION Vs. NARENDRA

JUDGEMENT

(1.) The North West Karnataka Road Transport Corporation, the petitioner, has challenged the award dated 08.08.2012 passed by the Labour Court, Bijapur, whereby the learned Labour Court has set aside the dismissal order dated 19.07.2011, has directed the Corporation to reinstate the respondent, with all consequential benefits including continuity of service and back wages.

(2.) Briefly the facts of the case are that the respondent was working as a Conductor in the petitioner-Corporation.

(3.) Since the respondent was aggrieved by the dismissal order dated 19.07.2011, he filed a petition under Section 10(4)(a) of the Industrial Disputes Act ('the Act', for short) before the learned Labour Court. The petitioner-Corporation filed its objections before the learned Labour Court. Afterwards, the Labour Court framed three issues which are as under: