PADMA Vs. CHIEF TRAFFIC MANAGER

JUDGEMENT

(1.) W.P. Nos. 37323 to 37325 of 2010 is filed by the legal representatives of deceased Seenappachari, a driver in the respondent-Public Road Transport Corporation, calling in question the award dated 9-11-2009 of the III Additional Labor Court, Bangalore, in I.D. No. 47 of 2006 insofar as it relates to the substitution of the dismissal from service to withholding two annual increments with cumulative effect as a measure of punishment, without back wages and consequential benefits except continuity of service for pensionary/retirement benefits and not for other benefits like increments, promotion, etc. W.P. No. 23423 of 2010 is filed by the Road Transport Corporation aggrieved by the very same award.

(2.) With the consent of the learned Counsel for the parties, petitions are clubbed together, finally heard and are disposed of by this common order.

(3.) Material facts in a nutshell are: