RAJU S/O BHIMRAO KANGALE Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This writ petition is filed under Articles 226 and 227 of the Constitution of India with a prayer to set aside the award of the Labour Court, Vijaypura, passed in Reference No.5/2015 dtd. 23/3/2016 vide Annexure-A and consequently, reinstate the petitioner into service with full back wages, continuity of service and other consequential benefits.

(2.) Heard the learned counsel for the parties.

(3.) Petitioner, who was working as a conductor in the respondent-corporation was dismissed from service by order dtd. 27/5/2014 on the alleged misconduct of contesting the MLA election held in the month of May 2013 without seeking prior permission from the Management and also remaining unauthorisedly absent for the period from 27/1/2013 to 2/5/2013. Challenging the said order of dismissal from service dtd. 27/5/2014, petitioner had filed a claim petition under Sec. 2A of the Industrial Disputes Act, 1947, before the jurisdictional Labour Court at Vijayapura, which was dismissed vide the order impugned. Aggrieved by the same, petitioner is before this Court.