K.LAZAR Vs. INDUSTRIAL TRIBUNAL-CUM-LABOUR

JUDGEMENT

(1.) Award dated 17.7.2004 passed in I.D.No.359 of 2002 on the file of the Industrial Tribunal-cum-Labour Court, Ananthapur is under challenge in the present writ petition.

(2.) The petitioner herein joined in A.P. State Road Transport Corporation as a Conductor on 2.7.1986. Pursuant to a check conducted on 18.7.2001, the disciplinary authority issued a charge sheet on 26.7.2001, framing the following charges.

(3.) In response to the said charge sheet and the charges contained therein, petitioner submitted an explanation and thereafter an enquiry officer was appointed, who submitted a report on 24.9.2001. Thereafter, subsequently on 13.11.2001, a show cause notice of removal was issued and the petitioner submitted his explanation. The 3rd respondent/disciplinary authority vide proceedings dated 27.11.2001, terminated the petitioner from service. After unsuccessfully availing departmental remedy of appeal, petitioner raised I.D.No.359 of 2002 before the Tribunal under Section 2A(2) of the Industrial Disputes Act, 1947. The Tribunal vide award dated 17.7.2004 dismissed I.D.No.359 of 2002. In the above background, the present writ petition came to be filed.