RAMACHANDRA POORVACHARI ARAKACHARI Vs. DIVISIONAL CONTROLLER NWKSRTC

JUDGEMENT

(1.) The appellant was working as Conductor in KSRTC, Gadag Division. He was visited with the punishment of dismissal from service in a Disciplinary Enquiry held by the 2nd respondent. The charges against the appellant were:

(2.) The Enquiry Officer exonerated the appellant of charge No.1 and found him guilty of charge Nos.2 and 3. However, the Disciplinary Authority differed with the findings of the Enquiry Officer. A dissenting note containing the reasons and justifications for disagreement with the findings of the Enquiry Officer on charge No.1 was served on the appellant and he was called upon to show cause as to why the finding of the Enquiry Officer on charge No.1 could not be reversed. The appellant submitted his reply. On consideration of the reply submitted by the appellant, the Disciplinary Authority passed a final order imposing punishment of dismissal from service.

(3.) The appellant raised an Industrial Dispute before the Labour Court, Hubballi. Upon hearing the parties and on re-appreciating the entire evidence on record, the Labour Court by its order dated 19.08.2005 in KID No.29/2004, dismissed the dispute, whereupon the appellant moved this Court by way of writ petition No.169/2008 (LK). The learned Single Judge by his order dated 04.01.2013, dismissed the writ petition. Against the said order, the present appeal is filed by the appellant/delinquent employee.