GUNDANAIKA Vs. MAC SECURITY SERVICES PVT. LTD.

JUDGEMENT

(1.) Petitioner a dismissed security guard is invoking the writ jurisdiction of this court for assailing the award dated 22.6.2019, a copy whereof is at Annexure-A rendered by the learned Principal Labour Court, Shivamogga, whereby, the reference in KID No.2/2018 having been negatived after consideration, the dispute is dismissed.

(2.) The learned Presiding Officer of the Labour Court at Para 13 of the impugned award states as under:

(3.) The finding recorded by the Labour Court shows that the petitioner-workmen has not only licked his fingers as a honey sucker but licks the honey comb itself and such an unscrupulous person cannot be shown any mercy, in view the admission recorded by Labour Court, above which has not been challenged herein by him.