(1.) Aggrieved by the award dated 18.12.2013 passed by the Labour Court, Hubli, whereby the learned Labour Court has dismissed the labour dispute under Section 10 (4-A) of the Industrial Disputes (Karnataka Amendment) Act, 1987 (for short 'the Act') and has upheld the punishment of dismissal of petitioner, Mr. Siddayya Gurayya Hadagali, from service the petitioner has approached this court.
(2.) Briefly, the facts of the case are that, on 17.11.2003, the petitioner was appointed as a Conductor under the Management of North Western Karnataka Road Transport Corporation (for short 'NWKRTC'). Subsequently, he was confirmed on the said post. However, he was unauthorisedly absent from duty from 10.10.2007 till 15.11.2007. Therefore, a charge sheet was served upon the petitioner. Despite being served with the charge sheet, he chose not to reply to the charge sheet. But he did participated in the enquiry.
(3.) According to the petitioner, he could not attend to his duties as he was suffering from backache and he took treatment in the District Hospital at Gadag. Furthermore, according to him, despite the fact that he had submitted his leave application along with the medical certificate issued by the Doctor, the same was not considered by the Management. After completing the departmental enquiry, by order dated 16.11.2012, the petitioner was dismissed from service.