RANGEGOWDA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner workman is before this Court for a writ of certiorari to quash the award dated 28.02.2013 made in Reference No.127/2005 on the file of the Industrial Tribunal, Mysuru, rejecting the reference in respect of point No.4(2)(4) dated 15.09.1995.

(2.) It is the case of the petitioner that he was appointed as a conductor in the respondent Corporation and during the course of his employment as a conductor, on 15.09.1995 on certain charges, his basic pay was reduced by one incremental stage permanently. Subsequently, on 30.12.2000, the basic pay of the petitioner was reduced by one incremental stage for a period of five years. On 11.01.2002 again the basic pay of the petitioner was reduced by two incremental stages permanently and on 06.11.2002 four increments were reduced from the basic pay of the petitioner permanently. Therefore, he raised a dispute before the Conciliation Officer. On failure of the Conciliation proceedings, the matter was referred to the Industrial Tribunal in the year 2005. The Industrial Tribunal after adjudication of the reference, by the impugned award dated 28.02.2013 rejected the reference. Hence the present writ petition is filed.

(3.) I have heard the learned counsel for the parties to the lis.