P. RAGHURAM Vs. GENERAL MANAGER, APPELLATE AUTHORITY

JUDGEMENT

(1.) These two appeals being W.A.No.904/2025 and W.A.No.603/2024 are by Employee and Employer respectively under Sec. 4 of the Karnataka High Court Act, 1961, challenging the order dtd. 4/10/2023 passed by the learned Single Judge of this Court in W.P.No.7462/2003.

(2.) The learned Single Judge by the impugned order, set-aside the order of dismissal dtd. 13/12/2001 passed by respondent No.2 (Annexure-Q) and the order dtd. 4/5/2002 passed by respondent No.1 in appeal and modified the order by substituting order of penalty of dismissal with that of compulsory retirement from service and directed the respondents to grant all the benefits to which the petitioner would be entitled in view of substitution of the penalty and pay the same in favour of the petitioner in a time bound manner.

(3.) The Employee called in question the substitution of compulsory retirement and sought to allow the Writ Petition in its entirety and quash the order of punishment and for a direction to reinstate him in service, whereas the Employer called in question the order of substitution of punishment and sought to dismiss the Writ Petition.