ABDUL RAFIQ TIGADI Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondent. Perused the award dated 02.04.2014 passed by the Additional Labour Court, Hubli, in K.I.D. No.22/2013.

(2.) The undisputed facts are that a claim petition was filed by the petitioner workman, before the Labour Court challenging the order of dismissal passed by the respondent dated 13.12.2012 and also seeking for reinstatement with all backwages and continuity of service with all consequential benefits.

(3.) The Labour Court, in fact, after providing opportunity to both the parties has formulated three points for consideration :