ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. ADDITIONAL LABOUR COURT CUM INDUSTRIAL TRIBUNAL HYDERABAD

JUDGEMENT

(1.) In this writ petition, the petitioner the District Manager, A.P.S.R.T.C., Nizamabad Bus Depot, seeks the issue of a writ of certiorari calling for the records relating to the award darted 27/04/1981 made by the Additional Industrial Tribunal-cum-Additional Labor Court, Andhra Pradesh, Hyderabad, in Industrial Dispute No. 165/80 and to quash the same.

(2.) The relevant facts are as follows : The 2nd respondent, Sri G. S. K. Reddy, was employed as a Conductor in the Nizamabad Bus Depot of the Andhra Pradesh State Road Transport Corporation (hereinafter called "the Corporation"). On 9/06/1972, while the 2nd respondent was the conductor of the bus bearing No. APZ 4803 plying on the route Kamareddy to Gandhari, the Checking Squad of the Corporation exercised check at Stage No. 17/16 and found 12 passengers without tickets and also other irregularities. The following charges were framed against the 2nd respondent for the said irregularities :

(3.) Long after the said orders were passed, the 2nd respondent raised a disputes and moved the Government for making a reference of the industrial dispute to the Labour Court under S. 10(1)(c) of the Industrial Disputes Act. By G.O. Ms. No. 464 Labour, Employment and Technical Education (Labour-I) Department dated 9/07/1979, the following dispute was referred to the Labour Court, Hyderabad, for adjudication :