NAGARAJ HANUMAPPA Vs. THE DIVISIONAL CONTROLLER NEKRTC

JUDGEMENT

(1.) The first party-workman in Reference No. 55/2014 has come up in this petition impugning the order dated 29.06.2016 in rejecting his claim under Section 2-A(2) of Industrial Disputes Act, 1947.

(2.) Brief facts leading to this writ petition are as under:

(3.) The inspecting team collected Rs. 750/- from the passengers and at the same time, took the ATM machine from the petitioner and also unused tickets which were in the said ATM machine. After recording the statement of the passengers, by issuing offence memo to the petitioner in No. 07433 and also making necessary entries in the trip sheet bearing No. 3412338, the matter was referred to Divisional Controller of NEKRTC for taking suitable action.