APSRTC Vs. PRESIDING OFFICER LABOUR COURT I HYD

JUDGEMENT

(1.) ORDER: The writ petition is by the management of the A.P.S.R.T.C. directed against the award dated 7-4-1993 passed in I.D.No.297/89 on the file of the Labour Court I, Hyderabad.

(2.) The second respondent-workman, while working as Security Guard was charged. The following are the two charges:

(3.) In the first instance the Disciplinary Authority without holding departmental enquiry removed the petitioner by proceedings dated 24-11-1982. The appeal preferred by the workman was also dismissed on 21-6-1983. The reviewing authority by its proceedings dt. 1-8-1985 held that the Disciplinary Authority removed the workman without holding departmental enquiry and in violation ofprinciples of natural justice, and in that view of the matter he directed reinstatement of the workman into service reserving liberty to the Disciplinary Authority to initiate departmental enquiry against the delinquent inrespectof the allegedmisconduct committed by him. While doing so, the reviewing authority further directed that the workman is not entitled to wages for the period he was out of employment. After this, the Disciplinary Authority held the enquiry and by its proceedings dated 3-5-1986 imposed the penalty of stoppage of two increments with cumulative effect. The order passed by the Disciplinary Authority dt .3-5-1986 has become final.