G. M. POOVAIAH Vs. MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) The short grievance of the petitioner, a poor driver in the respondent KSRTC relates to denial of allowances admissible for the over time job done by him.

(2.) After service of notice, the respondent KSRTC, having entered appearance through its learned Sr. Panel Counsel resist the writ petition banking upon a circular dated 10.05.2011, a copy whereof is at Annexure E which reads as under:

(3.) Having heard the learned counsel for the parties and having perused the petition papers, relief needs to be granted to the petitioner for the following reasons:-