TAMIL NADU STATE TRANSPORT CORPORATION (SALEM) LTD. Vs. THE PRESIDING OFFICER, LABOUR COURT, SALEM & ANR.

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties for some time.

(2.) The writ petition in W.P. No. 9795 of 2006 has been filed by the appellant-Transport Corporation praying for issuance of a Writ of Certiorari, calling for the records of the first respondent-Labour Court in I.D. No. 162 of 2001, dated 08.02.2005 and to quash the same.

(3.) It appears that after collecting excess fare of Rs. 21/- from six persons, tickets were not issued by the second respondent herein, who was working as a Conductor in the appellant-Transport Corporation and hence, the second respondent herein was dismissed from service. Thereafter, the second respondent herein has filed I.D. No. 162 of 2001 before the first respondent-Labour Court and the Labour Court passed an award, modifying the punishment of dismissal from service and imposed a lesser punishment of withholding of increment for one year with cumulative effect and while ordering for reinstatement with continuity of service backwages were denied. The order passed by the first respondent-Labour Court was taken up by the appellant-Transport Corporation before this Court in W.P. No. 9795 of 2006 and the learned Single Judge has dismissed the said writ petition, confirming the award passed by the first respondent-Labour Court. Challenging the correctness of the order passed by the learned Single Judge, the Transport Corporation has preferred the present writ appeal.