THE DIVISION CONTROLLER BMTC, NORTH DIVISION, T.T.M.C., BMTC BUS STAND BUILDING, YESHWANTHPUR, BENGALURU Vs. SRI A. RAVIKUMAR S/O AKKULAPPA

JUDGEMENT

(1.) The petitioner-Corporation is before this Court assailing the award dated 09.09.2016 passed in ID.No.28/2015.

(2.) The respondent herein was working as a driver in the petitioner-Corporation. For the act of remaining unauthorizedly absent without leave from 13.08.2013, the respondent was proceeded against and in view of the respondent being held guilty of the charges in the domestic enquiry, he was dismissed from service through order dated 31.03.2015. The respondent herein claiming to be aggrieved, raised a dispute by filing a petition under Section 10(4A) of the Industrial Disputes Act in ID.No.28/2015. The labour Court through the award dated 09.09.2016 has set aside the dismissal order and directed reinstatement without backwages, but with consequential benefits. The petitioner-Corporation, therefore, claiming to be aggrieved is before this Court in this writ petition.

(3.) Heard the learned counsel for the parties and perused the petition papers.