KARNATAKA STATE ROAD TRANSPORT Vs. GUNDAPPA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) THE writ petition is taken up for final disposal with the consent of parties.

(3.) THE respondent was a conductor in k. s. r. t. c. while he was working as a conductor, the allegation against the respondent was that he did not issue tickets to 15 passengers despite collection of fare. There was a domestic enquiry and ultimately the respondent came to be dismissed from service. The respondent being aggrieved by the order of dismissal filed an application under Section 10 (4-a) of the i. d. act. The labour court came to the conclusion that the domestic enquiry was not fair and proper and passed an award directing reinstatement of the workman and also directed the petitioner to pay full back wages from the date of dismissal - 30-4-1999 till the date of reinstatement. The labour court also granted continuity of service. Aggrieved by this, the management has preferred this writ petition.