K.S. SRIDHARA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This appeal is directed against a judgment dtd. 25/6/2023, passed by the single bench of this Court, whereby the said Court has dismissed Writ Petition No.51496 of 2018, (L-KSRTC) filed by the appellant and declined to interfere with the order of his dismissal from service.

(2.) We have heard the learned counsel for the parties and perused papers on record.

(3.) Brief facts of the case are that: appellant, Shri.K.S.Shridhara being a workman under the respondent, filed the Writ Petition assailing the award dtd. 20/3/2018 in ID. No.17/2017 on the file of III Additional Labor Court, Bengaluru, whereby his claim petition seeking to set aside the order of dismissal came to be rejected by the Labor Court.