RAMAPPA Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

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

(2.) The petitioner has challenged the order passed by the Presiding Officer, Labour Court, Hubli in K.I.D.No.60/2012 in dismissing his application challenging his order of dismissal passed by the respondent.

(3.) Brief factual matrix of the case are that, the petitioner was working as a conductor in Ballari Division from 21.11.1985. Later he became a permanent employee of the respondent and he was transferred to Haveri Division. Before his dismissal from service. It appears on the audit report, the respondent department found that, there was lot of pilferage of money from 16.05.1995 to 15.10.1995 by the petitioner when he was working in Ballari Division. After verification of waybills for the above said periods as verified by the Assistant Accountant, they found that on various occasions without issuing tickets moneys were collected and even the money has been misappropriated without properly accounting the same.