THE DIVISIONAL CONTROLLER, KSRTC Vs. A.T. MANE

JUDGEMENT

(1.) This Appeal has been filed along with I.A.I/2001 to condone the delay of 09 days in filing the appeal. I.A.I and the appeal are taken up together for disposal.

(2.) We would have certainly condoned the delay of 16 days in filing the appeal had there been any merit in the appeal. As we do not find any merit in the appeal for the reasons stated in the next paragraph, we decline to condone the delay. No purpose would be served in issuing notice to the respondents to come and defend the application for condonation of delay only.

(3.) We agree with the view taken by the learned single Judge that the punishment awarded to the respondent -workman was disproportionate to the proven misconduct. The Labour court as well as the single Judge have rightly ordered reinstatement of the respondent in service with reduced back wages.