KARNATAKA STATE ROAD TRANSPORT CORPORATION BY ITS MANAGING DIRECTOR, NOW REP. BY ITS CHIEF LAW OFFICER Vs. MUDDALAIAH

JUDGEMENT

(1.) THESE two writ petitions are directed against the award dated 29.6.2011, passed by the Labour Court, Bangalore, in Ref. No. 10/2009 vide Annexure -H. By the impugned award at Annexure -H, the Labour Court has set aside the order of dismissal and has directed the petitioner in W.P. No. 3732/12 to reinstate the respondent into service with continuity of service and all consequential benefits excluding the leave surrender encashment benefit and without back wages.

(2.) AGGRIEVED by the award passed by the Labour Court, the Corporation has filed W.P. No. 3732/2012 and the workman has filed W.P. No. 11872/13.

(3.) BRIEFLY stated the facts are: