MANAGEMENT OF KSRTC Vs. K KEMPAIAH

JUDGEMENT

(1.) THE Writ Petition is taken up with consent of parties. Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) THE petitioner is the Management. The KSRTC challenges the order on grant of interim relief at Annexure-C. Annexure-C is the order granting interim relief to the respondent-workman.

(3.) IN this case, the workman was dismissed from service on alleged misconduct on 16. 11. 1993. The claim statement was filed by the workman under Section 10 (4-A) on 21. 3. 94. The application for interim relief was subsequently filed on 6. 1. 96. The preliminary issue on domestic enquiry was passed on 4. 6. 99. The Labour Court held that the domestic enquiry was not fair and proper. In these circumstances, the labour Court granted interim relief from the date of application, namely from 6. 1. 96.