A.JANARDHAN Vs. THE DEPOT MANAGER,APSRTC

JUDGEMENT

(1.) This writ petition filed under Article 226 of the Constitution of India challenges the award, dated 29.08.2002, passed by the Industrial Tribunal-cum-Labour Court at Warangal (hereinafter called as the Industrial Tribunal) in I.D.No.138 of 1999.

(2.) Heard Sri M.Siva Shekar, learned counsel for the petitioner and Sri B.Mayur Reddy, learned Standing Counsel for the respondent-Corporation.

(3.) Followed by an accident on 24.06.1998, a charge sheet was issued by the disciplinary authority on 14.07.1998 to the petitioner, who is a Driver in the respondent-Corporation, and in response to the same, he submitted his explanation. Subsequently, the Enquiry Officer was appointed. He conducted the enquiry and submitted a report holding that the charge was proved. Basing on the said report, the disciplinary authority issued a show cause notice on 15.11.1998, followed by an order of removal on 04.12.1998. After unsuccessfully availing the remedy of appeal, the petitioner raised industrial dispute, being I.D.No.139 of 1999 before the Industrial Tribunal under Section 2-A(2) of the Industrial Disputes Act, 1947 (hereinafter called as the Act).