B NEELAKANT Vs. MANAGING DIRECTOR DHARWAD

JUDGEMENT

(1.) Petitioner has sought for following reliefs.

(2.) Brief BACKGROUND OF THE CASE:

(3.) On an appeal being filed in Crl.A.No.2700/2013 challenging said judgment of conviction, petitioner came to be acquitted by judgment dated 13.12.2013 rendered in Crl.A.No.2700/2013. Hence, petitioner submitted a representation to the milk union enclosing copy of the order passed in Crl.A.No.2700/2013 with a prayer to reinstate him into service and to grant backwages with all consequential benefits. In the meanwhile, petitioner raised a dispute under section 70 of the Karnataka Co-operative Societies Act, 1957 in No.JRL/B/DAP/10/2012-13 challenging his dismissal from service, which came to be allowed and petitioner was ordered to be reinstated into service by order dated 17.04.2015 (Annexure-D).