JYOTHI HOME INDUSTRIES Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) The petitioner impugns Annexure-D award passed by the 1st respondent. The question raised in this Writ Petition lies in a narrow sphere.

(2.) The petitioner, a Beedi manufacturing contractor, had employed one Sri Nagesh Baliga and Sri Damodar. Sri Nagesh Baliga was the clerk-in-charge of the Channapatna Depot and it was noticed that as many as 3847 Log Books in his custody in the Depot were damaged by white ants. A memo was issued on 12.6.1980 to Nagesh Baliga who was incharge of the Depot to show cause why the cost of the Books should not be recovered from him. As his explanation was not satisfactory an enquiry was conducted. The Enquiry Officer after proper enquiry submitted a report finding the employee guilt of the charges framed against him. The Management imposed the punishment of reversion of Sri Baliga to the post of Clerk.

(3.) Shri Damodar, another employee along with certain other workers illegally prevented the movement of goods on 18.4.1980. As his explanation to the memo served was not satisfactory, charges were framed and an enquiry was conducted. The Enquiry Officer found the worker guilty and the employer imposed the punishment of suspension for three days and stoppage of has annual increment for 1980-81.