K S R T C Vs. N LAKSHMINARAYANA

JUDGEMENT

(1.) This is an appeal from the order of Sabhahit, J., allowing W.P No. 19320 of 1979. The Karnataka State Road Transport Corporation (hereinafter referred to as the Corporation) and the Chief Traffic Manager thereof have presented this appeal.

(2.) The petitioner in writ petition, was a Conductor in the Kolar Division of the Corporation. A disciplinary enquiry was held against him andi he was dismissed from the service of the Corporation by an order dt. 22.11.1979 of the Chief Traffic Manager.

(3.) In the writ petition, the petitioner has impugned the order of his dismissal on several grounds. One of such grounds was that the Chief Traffic Manager had no authority to hold the disciplinary enquiry and to dismiss him (the petitioner) from service. The learned single Judige upheld that contention, and quashed the impugned order of dismissal without going into the other grounds on which the order of dismissal was impugned.