CHIEF TRAFFIC MANAGER Vs. M RAJANNA

JUDGEMENT

(1.) This writ petition is directed against an award at Annexure-F in reference No.49/2011 dated 11.9.2012 on the file of the III Additional Labour Court, Bangalore.

(2.) The respondent had been working with the petitioner Corporation as a Driver. Disciplinary proceedings was initiated against him and it was alleged that he had remained unauthorisedly absent for a period of two years and three months. On the basis of the report of the Enquiry Officer, the Disciplinary Authority dismissed him from service as per the order at Annexure-C dated 18.9.2007. The petitioner raised a dispute before the Competent Authority. Since the conciliation failed, the matter was referred to the Labour Court for adjudication wherein it was numbered as reference No.49/2011. The workman filed his claim statement and the Corporation filed its objections. On appreciation of the materials on record, the Labour Court has directed reinstatement of the workman into service with full backwages from the date of raising of the dispute till the date of reinstatement with continuity of service and all other consequential benefits. On 5.4.2013, this Court while issuing notice to the respondent has stayed the award of backwages.

(3.) I have heard the learned counsel for the petitioner. Though the respondent is served, he has remained un-represented.