PARAYIL KUNHIRAMAN NAIR Vs. SASIKUMAR

JUDGEMENT

(1.) The challenge in this writ petition is to the award dtd. 3/4/2021 passed by the Labour Court, Kozhikode, in Industrial Dispute No.55 of 2017. K.V.R Motor Cars Private Limited represented by its Managing Director, is the petitioner (hereinafter referred to as "the Management"). Sri.Sasikumar K. is the respondent (hereinafter referred to as "the workman").

(2.) Under Sec. 10(1)(c) of the Industrial Disputes Act, 1947, the Government of Kerala on 11/8/2017 referred the industrial dispute to the Labour Court. The dispute reads thus:-

(3.) The workman had been employed by the Management as an electrician from 7/10/2018 on a monthly salary of Rs.11,500.00. On 30/3/2015, his employment was re-designated as 'Maintenance cum Driver'. On 24/8/2016, the Management assigned a job to which the workman failed to perform. A show cause notice was issued to the workman. A domestic enquiry was conducted. The workman was found guilty and dismissed from the employment.