RAMESH Vs. MANAGEMENT OF NWKRTC HAVERI DIVISON

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Perused the records.

(2.) The petitioner has called in question the Award passed by the Presiding Officer, Labour Court, Hubli (for short, 'Labour Court') in K.I.D. No.44/2012 dated 01.01.2013, wherein the Labour Court has dismissed the claim petition filed by the petitioner under Section 10(4-A) of the Industrial Disputes Act, 1947.

(3.) The brief factual matrix that emanate from the records are that, the petitioner was working as a driver-cum-conductor under the respondent - Corporation, which is not in dispute. It is alleged that, on 03.09.2009 when the petitioner was discharging his duty in the bus bearing Reg. No.F-2073 on Hangal to Mundgod route, his bus was checked by the checking officials at Gajipur and they found that one passenger was issued with a ticket of Rs. 5/- instead of Rs. 7/- as the said person was traveling from Hangal to Gajipur. When this was detected by the checking officials, it is further alleged that the petitioner has stated that, he has given ticket of Rs. 5/- as the said passenger has taken ticket to Gajipur cross and not to Gajipur. When the petitioner came to know about it he had asked the passenger to take ticket for another Rs. 2/- and as such when the passenger was about to take the ticket, in the meantime the checking officials entered the bus. Therefore, it is the defence of petitioner that he has not committed any offence or mis-conduct as alleged by the respondent.