SHAIKH DAWOOD Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) THE appellant workman herein has challenged the order of the Learned Single Judge of this Court dated 1.7.2005, passed in WP 40505/99 (LK) that was filed by the respondent herein viz., the Divisional Controller, KSRTC, Raichur Division, Raichur, allowing the said writ petition and setting aside the award of the Labour Court, Gulbarga dated 18.5.1999 passed in Ref.No.87/97 directing the respondent-employer to reinstate the appellant workman, and restoring the order dated 16.12.1983 passed by the respondent-Divisional Controller and Disciplinary Authority dismissing the appellant workman from his service as Driver on the ground of mis-conduct.

(2.) THE case of the respondent-Corporation (employer) as could be gathered from the Articles of charge that were framed against appellant-workman and the enquiry conducted against him is as under:

(3.) THE said award of the Labour Court was challenged by the respondent-Corporation in the said writ petition. THE learned Single Judge, by passing the impugned order has allowed the said writ petition and set aside the award passed by the Labour Court and restored the Order of Dismissal passed by the Disciplinary Authority. This order of the Learned Single Judge is challenged in this appeal.