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Karnataka High Court

The Divisional Controller vs Sri C Rangaswamy on 8 March, 2011

Author: A.N.Venugopala Gowda

Bench: A.N.Venugopala Gowda

AGEL ABOUT 41
_ EX CORDUCTOR, KS
| TANK DoD BOAD,.

. 897 OF THE CO
FOR THE 3
.. "OFFICER, 2 ADDL
"LD.BO.90/96, QUAL

1Gh COURT GP RARNATARARIGN COURT OP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARMATAKA HIGH CO

RSRTC KOLAR DIVISION
KOLAR.

RFEP BY ITS ¢ CHU raw OFFICER eee
*, CENTRAL CERICES, me
FINAGAD, BANGALORE

a

Riivilal OF DYDIA WITH A PR: BAYER TO CALL
= RECORDS ON THE FILE OF THE PRESIDING

ia UR COURT, BANGALORE in
THE IMPUGHED ORDER OW DOMESTIC
ENQUIRY D'T.26.10.99, PASS / PRESS OFFICE ©
ADDL. LABOUR COURT BANGALORE in 2. HG. 26/96,
FRODUCED VIDE ANN-I a7 D AWARD

"TS Y



i

RARNATAXA HUGH

oh COURT OF KARNATAKA HIGM COURT OF KARNATAKA HIGH COURT OF

q

}

REG,

a Disciplinary » Paatnerity oy iollowing the procedure under

Pa Total Sof PRE Golf PRR Pika Le P OF RARMATANA MM

DT.25.10.09, PASSED BY THE P

THES BIE PRTETION <PRercs
HEARING Tf 'F' GROUP THIS DAY,
BULLAE GO: -

The resporciernt/ workman Be. conch ctor . an the

petitioner - Corporation, van articles of charge was

eued to eae an Std
miscorduct of tiscantin Wing. the route and causing bes
af revere i) "the Cerporetion arci texmporary

misappropriation ef the collection amounting te

® 4953.50 ar tl ieee + abusing the Trafic Controller arc

creating a scene at the residence of the Depot Manager.

Rowse tie eng uray bavi | been bekl, it wae fours thet

3

the ¢ charged | stl geconidtic tis proved'. Sased on the report

"oo, Of the Binginiry Offeer arxl the record of the Enquiry, the

wee

the regulations passed an order and dismissed the

'workman from eervice w.e.f 4.9.19006, The eakd order

ed 3

Wes questioned by the workmen by fling a claim under

Section 1O4-A) of the Industrial Disputes Act, 1947 (for
i


oe

BIRT OF MARNATAKA HIGH COURT OF KARNATAKA HIGH

C

a
o

OURT OF KARNATAKA HIGH C

ee
Saat

HIGH

Ferd RRP UPR B

ARMLATARAPIGIN TAOLET OF KARNATAKA

oe De

a er ee 5, nn ee " ade mere et 4 . Erma
agort 'ine Act). "Tos Labour Cowrt allowed the cla Yh

petition aru] set agile the purtehment mnposed by the.

grey 5 %, ae "ty pes
. & B.
Fate

Dieciplinery Authority vide award d dated LES 2OoS

Wanagement questioned the -- aid reed a

the cutter was renutted to the Tae OL

fates

digposel in accordance" with cad

meen taleri up for cone era fon Thy
peseed the ewer dc dp ated 26. 10, 2K 09, whereby, having

fours that 2 ¢ ievelledt against the workman to

inder Section

2

Li-A of the Act , the | pun siiment miposed wae set aside

2

a "punishment te one of withholding of two

: ue * og : . sete ate deed, st i eee cee agus sop ane tte a 24
ine reine srite for va period of threes yeare without

curmulat Sve: , efisct wae unposed. Feeling aggrieved, the

2. Gent. Shewetha Anerkd, bere course! for the

petitioner contended that the Labour Court has

imposed by the management,



(HURT OOF KARNATAKA MGW 4

a

eg

VY OF KARNATAKA MEGH C

ee
R

OU

"a
we

GURY OF KARNATAKA HIGH €

st

a

beh

i

justified in exercising power under Section 11-A of the

BOE Sere RR ERAS EARS EO. OEE PE MAE Oe RUA ACA A A Mico et

charges hevirg been held ee grove.

a "€.. 8 # os
PE A a

noposed by the managerent. Acco ording 'te the daatrtisd!
counsel, the Labour Court A =, shown benevolence fs
mis-placed sympathy to the war vlanan 'ard a that the
exercise of power under Seotion LA e if tae Aet im the

facts ancl cocums lancer oft the Cage W we es -uumealled for.

"£2

a. Si.8.B. Me pia: a coumeel jor the

workma: 1 On the ott ther ia, au ubmitted that of accoLmit
ot cies ances beys ond the co trol of workman, since
the Wer hay mar he a fale af sick anc has taken treatment

g

he is. 2 vident from Ex.M? the medios! certificate

wgued by De. Narevanawarny, Naveen Clink, Koler, the
amount of € 493.50 conkd mot be remitted on

ms

"34 42.1993 and the other charge held as proved being

_enivy @ tiiner musconduct, the Labour Court wae

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feel, GES PEAS LE Lele VELLN LSS CAE 4

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