GENERAL MANAGER Vs. MALLESHA @ MANJEGOWDA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner is before this Court, being aggrieved by the order of the Labour Court, Chikmagaluru, dated 27.08.2016, passed in I.D. Application No. 2/2013, dated 27.08.2016, whereby the Labour Court was pleased to allow the I.D. Application preferred under Sec. 10(4-A) of the Industrial Disputes Act and having further directed the employer i.e" the petitioner herein to reinstate the First Party i.e., the respondent herein into service with immediate effect and further to pay 50% of the back-wages to the employee from the date of his dismissal i.e. 24.12012 until the date of reinstatement.

(3.) Learned counsel for the petitioner would submit that the Labour Court has rued in passing the order without even examining the evidenciary value of Exs.M11. 14, 15 and 2 He would submit that the workman i.e., the respondent herein was guilty of the offence of assault on the security guard when he was questioned by the said security guard.