SHRIANANJAIAH Vs. CHIEF MECHANICAL ENGINEER

JUDGEMENT

(1.) SUBHASH B. ADI, J. Award dated 30th August, 2004 I. D. No. 129 of 1996 fs called in question. Petitioner raised a dispute under section 10 (4a) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act'), inter alia alleging that the dismiss^ order dated 13-3-1996 passed by the Corporation is illegal and violative, of section 25f of the Act.

(2.) AN enquiry was initiated against the petitioner for remaining unauthorised absent. The enquiry was concluded with a finding that, the charge is proved. Based on the enquiry report, the Disciplinary Authority passed an order of dismissal.

(3.) ON service of the dismissal order, the petitioner raised a dispute before the Labour Court, Bangalore. The Labour Court without going into the merits, held that it has no jurisdiction, as the petitioner was working at Mangalore Division and a disciplinary action was initiated at bangalore Division. Further, an order of dismissal was also passed by the Mangalore Division and held that the substantial cause of action accrued to the petitioner at Mangalore Division and the Labour Court at Bangalore had no jurisdiction.