CHIEF TRAFFIC MANAGER BMTC 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. Facts leading to this appeal are as hereunder:

(2.) Aggrieved by the order of the Labour Court, the appellant filed the writ petition, which has been dismissed by the learned Single Judge. Challenging the concurrent findings of the Labour Court and the learned Single Judge, the present appeal is filed.

(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.