MALURAPPA Vs. BANGALORE METROPOLITAN TRANSPORT CORPORATION

JUDGEMENT

(1.) The appellant has filed the present intra-court appeal, impugning an order dtd. 12/2/2024 passed by the learned Single Judge in W.P.No.58582/2017 captioned 'Bangalore Metropolitan Transport Corporation v. Malurappa'.

(2.) The respondent [BMTC] had filed the said writ petition, impugning the award dtd. 18/3/2016, passed by the learned Labour Court, setting aside the order dtd. 27/7/2005, terminating the appellant's employment and directing his reinstatement, albeit without backwages, but with continuity of service along with reduction of three annual increments.

(3.) The learned Labour Court found that the misconduct on the part of the appellant was proved. However, was of the view that the punishment of dismissal from service as imposed, was harsh.