L.G. RAGHUNATH Vs. THE MANAGING DIRECTOR, KARNATAKA STATE ROAD TRANSPORT CORPORATION, BANGALORE AND ANOTHER

JUDGEMENT

(1.) The petitioner who is working as a Divisional Mechanical Engineer under the respondents' authorities had filed the above writ petition to quash the Order bearing No. NEKRTC/CO/HUB/DISC/52/10/768, dated 30-6-2011 passed by the second respondent vide Annexure-D and Order bearing No. KSRTC/CO/DISC/AP-595/1211/2012-13, dated 27-11-2012 passed by the first respondent vide Annexure-F.

(2.) It is the case of the petitioner that he is a permanent employee of the respondent-Corporation presently working as a Divisional Mechanical Engineer in Bangalore Metropolitan Transport Corporation (South) at Bangalore. When he was working as a Divisional Mechanical Engineer in Bagalkot Division, the second respondent had issued articles of charges on 14-10-2010 which reads as under:

(3.) The petitioner submitted his reply to the said articles of charge on 24-12-2010 and explained the circumstances in which, the Kilometer per Liter (KMPL) had been reduced during the period as specified in the articles of charge by enclosing all necessary documents in support of his defense and also contended that considering the good service performed by the petitioner, respondent-Corporation has issued an appreciation letter as well as cash award to the petitioner and the same is at Annexure-C.