HANAMAPPA Vs. THE MANAGEMENT OF NWKRTC, GADAG DIVISION

JUDGEMENT

(1.) SMT . Sunitha P. Kalasoor is directed to take notice for respondent. She is permitted to file vakalathnama within a period of four weeks from today. By consent it is taken up for final disposal.

(2.) HEARD Shri Ravi Hegade, learned counsel appearing for petitioner and Smt. Sunitha P. Kalasoor, learned counsel appearing for respondent - Corporation. Perused the order impugned in the present writ petition namely the judgment and award passed by Labour Court, Hubli in KID No. 42/2012 dated 05.12.2012, whereunder reference came to be answered against petitioner - workman and claim petition filed by workman challenging order of dismissal came to be dismissed.

(3.) BEING aggrieved by order of dismissal dated 16.12.2011 workman raised a dispute before the Labour Court under Section 10(4)(a) of the Industrial Disputes Act, 1947 (Karnataka Amendment) Act, 1987 and in the said dispute, Labour Court after considering the pleadings of parties framed the issues and issue regarding the fairness of domestic enquiry conducted by Corporation came to be answered against the workman by holding that the enquiry conducted was fair and proper vide order dated 25.09.2012.