CHIEF TRAFFIC MANAGER Vs. M.NARAYANA REDDY

JUDGEMENT

(1.) HEARD Sri.S.N.Murthy, learned Sr. Counsel for Sri.B.L.Sanjeev, for the appellant, and the counsel for the respondent. The legality and correctness of the order passed in W.P.6060/2012 passed by the learned Single Judge on 13/7/2012 is called in question in this appeal.

(2.) FACTS leading to this appeal are as hereunder: Respondent ­ Narayana Reddy was working as driver under the appellant. He remained absent unauthorisedly for his duties from 6/5/2006 onwards. Therefore articles of charges were served upon the respondent and after holding a detailed enquiry, the Enquiry Officer submitted his finding holding that the charges leveled against the respondent are true. Thereafter the disciplinary authority, following the regulations of the BMTC, dismissed the respondent from service by its order dt. 18/3/2008. Aggrieved by the same, an industrial dispute was raised in Ref.No.36/2009 before the III Addl. Labour Court, Bangalore. The Labour Court by its order dt. 24/10/2011 set aside the order of dismissal and directed the appellant to reinstate the respondent with continuity of service with full backwages and to provide all monetary consequential benefits.

(3.) BEFORE adverting to the arguments advanced by Sri.S.N.Murthy, learned Sr.Counsel appearing for the appellant, certain facts are to be narrated by us in this appeal.