THE MANAGEMENT OF NWKRTC Vs. SIDDALINGAYYA M. HIREMATH

JUDGEMENT

(1.) This writ petition by NWKRTC is directed against the award dated January 20, 2009 passed by the Principal Labour Court, Hubli in K.I.D. No. 149/2001 and REF. No.38/2005.

(2.) I have heard learned counsel appearing for the parties and perused the record. The respondent-workman who was working as a conductor with the petitioner was subjected to a disciplinary enquiry on the ground that he had remained unauthorisedly absent from duty for the period from 15.01.1999 to 23.07.1999.

(3.) The respondent was found guilty of the aforesaid charge and accordingly, the petitioner-management by its order dated 28.04.2001 (Annexure-C) removed the respondent from service.