P RAJANNA Vs. LABOUR COURT GODAVARIKHANI

JUDGEMENT

(1.) This writ petition is directed against the award dated 9-11-1992 passed in I.D.No. 309 of 1990 on the file of the Industrial Tribunal- cum-Labour Court, Godav'arikhani (for short the 'Labour Court') declining to grant any relief to the petitioner-delinquent.

(2.) When the petitioner was serving as Driver in the establishment of the A.P.S.R.T.C, he was issued a Charge Memo. The charge reads as under:

(3.) The petitioner did not submit any reply to the charge and in that context a Departmental Enquiry was held against the petitioner in terms of A.P.S.R.T.C. (CC and A) Regulations. The Enquiry Officer found the petitioner guilty of the charge. On the basis of the finding recorded by the Enquiry Officer, the Depot Manager, A.P.S.R.T.C, Adilabad Depot who is the Disciplinary Authority under the Regulations passed the proceedings No.01/214(2)/88-ADB dated 29-8-1989 removing the petitioner from service as a disciplinary measure. The petitioner being aggrieved by the disciplinary action imposed on him by the respondent preferred an appeal and revision within the administration of A.P.S.R.T.C, but without any success. That led to the petitioner instituting I.D. No. 309 of 1990 assailing the validity of the disciplinary action.