G. SUNDARESHAN Vs. MANAGEMENT OF KSRTC, BANGALORE.

JUDGEMENT

(1.) HEARD.

(2.) THIS Writ Petition is filed by the dismissed bus conductor bearing Badge No. 3368, attached to the 3rd Depot, Central Division. A departmental enquiry came to be held against the petitioner herein for not issuing tickets to six passengers, thereby, loss of Rs. 70/ - was caused to the department.

(3.) HAVING regard to all these facts, the Enquiry Officer was right in observing that the first party was guilty of misconduct charged against him. There was no perversity or non -application of mind as noted by the Labour Court. The Disciplinary Authority having considered the enquiry report and the material placed before him has come to conclusion that no explanation was offered so far as 71 cases pertaining to the petitioner is concerned. Both Enquiry Officer and the Disciplinary Authority have properly assessed the material which is once again assessed by the Labour Court in the right perspective. I do not find any good reason or ground to intervene with the order of the Labour Court. Accordingly, the Writ Petition stands dismissed.