THE MANAGEMENT OF KARNATAKA STATE ROAD TRANSPORT CORPORATION (B.T.S. DIVISION), BANGALORE Vs. LABOUR COURT, BANGALORE AND ANOTHER

JUDGEMENT

(1.) The order of the Labour Court directing re-instatement of a workman, who had been dismissed from service on the ground of his conviction and sentence by the criminal court is challenged by the Management of Karnataka State Road Transport Corporation.

(2.) The brief facts of the case are as follows:-

(3.) Sri B. Thilak Hegde, learned counsel for the petitioner-management, contended that the impugned order of the Labour Court suffers from patent errors of law, in that the Labour Court has proceeded on the basis:-