DIVISIONAL CONTROLLER Vs. SYED NAVEED

JUDGEMENT

(1.) The petitioner/Bangalore Metropolitan Transport Corporation (hereinafter referred to as 'the Corporation' for short) is at the doors of this Court calling in question an order dtd. 17/4/2025 passed in Execution Petition No.2642 of 2023.

(2.) Heard Smt. H.R.Renuka, learned counsel appearing for the petitioner and Sri Naveed Ahmed, learned counsel appearing for the respondent.

(3.) Facts in brief, germane, are as follows: - The respondent is appointed in the Corporation as a Driver on 1/7/2002. The respondent is said to have remained unauthorizedly absent from 26/1/2012. A domestic inquiry is instituted against the respondent to enquire into the charge of unauthorized absence. The Inquiry Officer, after a detailed inquiry, is said to have held the charges as proved. The Disciplinary Authority accepts the findings of the Inquiry Officer and holding that the respondent was unauthorizedly absent between 26/1/2012 and 24/4/2013 imposed penalty of dismissal from service.