DIVISIONAL CONTROLLER, KSRTC Vs. SRI. RAJA ALI

JUDGEMENT

(1.) THE writ petition is taken up with the consent of parties.

(2.) THE KSRTC is the Petitioner. The Petitioner -management has preferred this writ petition challenging the award passed by the Labour Court at Annexure -E. By the said award the Labour Court set aside the dismissal of the Respondent and granted full back wages with continuity of service. Aggrieved by this, the management has preferred this writ petition.

(3.) THEREAFTER Articles of charges were issued to him, which are as follows: