BOARD OF DIRECTORS Vs. H. RAMANAGOWDAR

JUDGEMENT

(1.) This appeal is by the Karnataka State Road Transport Corporation (for short, 'Corporation') under Sec. 4 of the Karnataka High Court Act, 1961 questioning the correctness and legality of the order dtd. 25/8/2021 in W.P.No.105863/2016 by which the learned Single Judge quashed the order of punishment and directed to consider the representation of the petitioner/respondent herein and to promote him to the post of Deputy Chief Traffic Manager with effect from 8/1/2016 with all consequential benefits in accordance with law.

(2.) Heard the learned counsel Sri.Prashant S. Hosamani for appellants and learned counsel Sri.A.S.Patil for respondent. Perused the writ appeal papers.

(3.) The parties to the Writ Appeal would be referred to as per their ranks before the learned Single Judge in the Writ Petition. The appellants were respondents and respondent herein was petitioner before the Writ Court.