RASHEED Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The present writ petition is filed impugning the Award dated 27.12.2005 in I.D.No.86 of 2003 passed by the 3rd respondent-Labour Court-II, Hyderabad (the Labour Court for brevity), confirming the 2nd respondents order dated 06.11.2002, whereby the petitioner was removed from service by the Disciplinary Authority for what is said to be a proven major misconduct committed by the petitioner-workman.

(2.) The facts in brief are that the petitioner joined as a conductor in A. P. State Road Transport Corporation (the Corporation for brevity) in 1981 and later got his services regularised on 07.01.1993. When the petitioner was conducting the bus of the Corporation from Patancheru to Ordinance Factory on 16.04.2002, en route a check was held.

(3.) Observing certain irregularities in the ticketing process, the Corporation charge sheeted the petitioner. Subsequently, not satisfied with the petitioners explanation, the Corporation conducted a departmental enquiry, which culminated in the 2nd respondents passing an Order dated 06.11.2002 inflicting on the petitioner the major punishment of removal from service. Aggrieved by the said punishment, the petitioner approached the Labour Court invoking Section 2-A of the Industrial Disputes Act, 1947 (the Act for brevity). On appreciation of the entire material on record, the Labour Court eventually returned a Nil Award dated 27.12.2005, thus confirming the punishment awarded by the Disciplinary Authority. Further aggrieved, the petitioner has filed the present writ petition.