KARNATAKA STATE ROAD TRANSPORT CORPORATION Vs. B S HULLIKATTI

JUDGEMENT

(1.) Special leave granted.

(2.) In the instant case, the respondent was a Bus Conductor working with the appellant-Corporation. A domestic inquiry was held in which it was alleged that he had collected at a particular trip of the bus Rs. 2.25 from each of the 35 passengers but had issued tickets of the denomination of Rs. 1.75 only.

(3.) As a result of the domestic inquiry, the respondent was dismissed from service. Reference was made to the Labour Court which came to the conclusion that the domestic inquiry was not fair or proper. Opportunity was given to the appellant to produce evidence which it did.