THE MANAGEMENT OF NWKRTC Vs. RAMACHANDRA

JUDGEMENT

(1.) Since both these petitions arise out of the award dated 27.08.2010, since the parties before the court are same, both these petitions are being disposed of by this common order.

(2.) In W.P. No. 63030/2011, the North West Karnataka Road Transport Corporation ('The Corporation', for short) has challenged the award dated 27/8/2010, whereby the learned Labour Court has set aside the punishment order dated 11/8/2007, and has directed the Corporation to reinstate the respondent -workman, and to pay him 50% of the back wages from the date of his dismissal till the date of his reinstatement into the service, and to give him continuity of service and other consequential benefits.

(3.) In W.P. No. 61174/2012 the Corporation has challenged the order dated 30/7/2011 whereby the learned Labour Court has allowed the application filed by the respondent -Workman under Sec. 33(c)(2) of the Industrial Dispute Act, 1947, ('the Act' for short), and has directed the Corporation to pay the arrears of back wages, quantified as Rs. 1,95,683/ - along with an interest of 6% p.a. from the date of the application till the date of realisation.