G DEVARAJAIAH Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) The petitioner-Management in W.P.No.15111/2013 is assailing the award dated 29.05.2012 passed in ID No.115/2010. The workman concerned is assailing the very same award in W.P.No.54221/2013.

(2.) The petitions in that view are taken up together and are being disposed of by this order. Since the array of the parties is different in the two petitions, they are referred to as Management and Workman wherever the need arises.

(3.) The workman is a conductor working in the Management-Corporation. On holding an enquiry and establishing the charge against the workman, the order dated 13.09.2000 was passed imposing the punishment of reduction of pay by one incremental stage permanently.