YELLAPPA Vs. MANAGEMENT OF NWKRTC

JUDGEMENT

(1.) The petitioner is before this Court seeking for a certiorari quashing the order on issue no.1 dated 06.08.2010 in KID No.15/2005 (Annexure-F) and to quash the award dated 27.06.2009 in KID No.15/2005 (Annexure-G) as also a mandamus to reinstate the petitioner into service with full back wages and continuity of service and other consequential benefits.

(2.) The short facts of the matter are that:

(3.) Sri. Ravi Hegde, learned counsel appearing for the petitioner would submit that: