N M CHANDRASHEKAR S/O MUNIRAJU Vs. THE CHIEF TRAFFIC MANAGER B.M.T.C., CHIEF TRAFFIC MANAGER K H ROAD BANAGALORE-560027

JUDGEMENT

(1.) THOUGH these petitions are listed for preliminary hearing, with the consent of learned counsel for the parties, petitions are clubbed together, finally heard and are disposed of by this order.

(2.) THESE writ petitions are filed by the workman and the employer -Road Transport Corporation, calling in question the very same award dated 31.3.2011, in Reference No. 20/2007, of the III Additional Labour Court, Bangalore. White the workman is aggrieved by the award denying four annual increments with cumulative (sic) from the year 2004 and 50% back wages from 07.04.3004, the Road Transport Corporation, on the either hand, is aggrieved by the award insofar as it relates to a finding that the order of dismissal is non -est, in the light of the decision of this Apex Court in Jaipur Zila Saha kari Bhoomi Vikas Bank Limited Vs. Ram Gopal Sharma and Others reported in 2002 I ILJ

(3.) THE labour Court having allowed the reference, nevertheless, fell in error in modifying the order by imposing a lesser punishment denying the workman four annual increments with cumulative effect from the year 2004 and 50% backwages from 07.04.2004, hence calls for interference.