M RAMESH Vs. LABOUR COURT

JUDGEMENT

(1.) THIS writ petition is filed questioning award dated 20. 09. 2004 in I. D. No. 15 of 2001, whereby the Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad (for short, 'the Labour Court'), confirmed the order of removal of the petitioner passed by respondent No. 2.

(2.) HEARD the petitioner, who appeared as party-in-person and Sri K. Madhava Reddy, learned Standing counsel for respondent No. 2.

(3.) THE petitioner was a Driver of the andhra Pradesh State Road Transport corporation (for short, 'the Corporation' ). On the fateful day, he was driving the bus of the Corporation bearing registration No. AEZ 2363 on route No. 107/j from Dilsukhnagar to Jubilee bus station, Secunderabad. At a 't' junction when the petitioner was taking a right turn towards Moosarambagh, a lady carrying a fruit basket on her head was crossing the road and the middle portion of the bus on its right side hit the said lady on account of which she sustained head injuries and died on the spot. This incident was followed by initiation of disciplinary proceedings against the petitioner resulting in his removal from service. The petitioner was unsuccessful before the Labour Court in questioning the said order of removal.