MOHAN SUVARNA Vs. MUKKA WELFARE SOCIETY

JUDGEMENT

(1.) This writ petition is filed against the award dated 6.4.2010 in I D A No.40/1992 passed by the Labourl Court, Mangalore by which reference of the petitioner came to be dismissed.

(2.) The brief facts of the case are as follows: The petitioner was appointed as Fisheries Assistant in the respondent society and one Keshava Salian made a complaint to the respondents stating that he had given Rs.10,000/- to the petitioner in order to be credited to his account with respondent towards his loan form SBI and that was miss-appropriated by the petitioner. In pursuance of the complaint a show cause notice was issued by the respondent to the petitioner and the petitioner replied. An investigation was launched and the investigating officer implicated the petitioner and the petitioner was dismissed from service without issuing any charge memo and further enquiry.

(3.) Petitioner challenged the dismissal order before the Labour court in I.D.A.No. 40/92 and the Labour court on the earlier occasion by award dated 26.9.2002 was pleased to set aside the dismissal order and directed the respondent to reinstate the petitioner with 50% back wages. That award was subject matter in W.P.No.2574/2003 and this court set aside the award and remanded the matter for disposal afresh. After remand, the Labour Court has dismissed the reference. Hence this writ petition.