DIVISIONAL CONTROLLER,DIVISIONAL OFFICE, KARNATAKA STATE ROAD TRANSPORT CORPORATION Vs. RANGE GOWDA S/O LATE HANUMANTHE GOWDA

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the award dated 30.7.2008, passed by the Labour Court, Chikamagalur, in I.D.R.No.62/2005 vide Annexure-C.

(2.) By the impugned award at Annexure-C, the Labour Court, Chikamagalur, has allowed the reference and set aside the order passed by the Disciplinary Authority in proceedings No.xxx xxx xxx :814:2003:551 dated 27.2.2004 and has directed to pay all the amount deducted till date from the date of the order with interest @ 6% p.a.

(3.) Aggrieved by that, the petitioner has filed this writ petition.