T.RAJ KUMAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This instant writ petition has been preferred on behalf of the petitioner under Art. 226 of the Constitution of India, seeking the following main prayer:-

(2.) In the present writ petition, the Award dtd. 11/2/2005 made in I.D No.26 of 2000 is called into question, wherein, the 1st respondentLabour Court, Guntur., with reference to Sec. 10-1(c) of Industrial Disputes Act 1947, confirmed the penalty imposed by the 2nd respondent in withholding the annual increment of the petitioner with cumulative effect without conducting an enquiry.

(3.) The petitioner upon joining the service as Conductor in the respondent Corporation in the year 1976, was promoted to Junior Assistant on 18/1/1992. When the petitioner was discharging his duties in the year 1986, charges were framed against him regarding Cash & Ticket irregularities, and Charge Sheet dtd. 24/2/1986 was issued.