B.S.SURESH Vs. KSRTC

JUDGEMENT

(1.) In W.P.No.31160/2013, the workman is before this Court seeking for the following reliefs:

(2.) In W.P.No.19776/2013, the Employer-Road Transport Corporation (RTC) is before this Court seeking for the following reliefs:

(3.) The workman was employed as a driver with the Road Transport Corporation. On 8/10/1993, he was relieved from the post at Divisional Office, Traffic Sec. and was transferred to City I Depot, Mysore. Since the workman did not report to the said Depot, Depot Manager submitted a report on 6/12/1993 informing that the workman has not reported for duty.