B.K. GULBAL (SINCE DECEASED) BY HIS L.RS AND OTHERS Vs. THE MANAGEMENT OF K.S.R.T.C., BELAGAVI DIVISION, BELAGAVI

JUDGEMENT

(1.) This writ appeal is directed against the order passed by the learned Single Judge on 14-8-2015, dismissing the writ petition filed by the workman, upholding his dismissal from service as conductor in the respondent-KSRTC.

(2.) The appellant/petitioner-Mr. Bhimappa Gulabal, has expired on 13-8-2013 and is now representing by his legal representatives Smt. Laxmibai, his wife and two children. The learned Single Judge, noticing the fact that the petitioner-conductor was found guilty of 10 other misconducts of similar nature within a past period of 10 years of his service, held that he was not entitled for any sympathetic consideration and the termination upheld by the Labour Court could not be faulted.

(3.) The case of the respondent-employer against the present appellant/petitioner was that, on the date of checking on 18-11-1993, he was found with 144 passengers in the bus and 29 passengers were found without tickets. The observations of the learned Single Judge in paras 5 and 6 are quoted below for ready reference :