K.R. THIPPESWAMY Vs. THE DIVISIONAL CONTROLLER, KSRTC

JUDGEMENT

(1.) The petitioner is before this Court assailing the award dated 10.06.2013 passed in I.D.No.213/2010.

(2.) The petitioner is working as a conductor in the respondent-Corporation. The charge alleged against the petitioner is that while conducting the bus bearing No. F-8219 on 07.01.2007, the said bus was checked at Birur while it was plying between Shivamogga to Bengaluru. The Checking Officials noticed that the petitioner though had collected the fare of Rs.17.00 each from two women passengers had not issued valid tickets. Based on the same, a charge sheet was issued to the petitioner, a domestic enquiry was conducted and the order impugned was passed imposing the punishment of reducing the basic pay of the workman viz., the petitioner by one stage with cumulative effect. The said order was passed on 18.11.2009. The petitioner claiming to be aggrieved by the said order had raised a dispute in I.D.No.213/2010. The Labour Court while taking note of the rival contentions, at the outset considered the validity of the domestic enquiry as a preliminary issue and had upheld the same by its order dated 03.07.2012.

(3.) In that lights the Labour Court had thereafter proceeded to consider as to whether there was perversity, victimisation and as to whether the punishment is justified. While taking note of the contentions, it has arrived at the conclusion that the action initiated by the respondent-Corporation was in accordance with law and therefore was justified and did not seek to interfere with the order. The petitioner claiming to be aggrieved by the same is before this Court.