KARNATAKA STATE ROAD Vs. P K AKKAMAHADEVI

JUDGEMENT

(1.) Petitioner - KSRTC being a statutory corporation is invoking the writ jurisdiction of this Court for assailing the order dated 27.09.2017 in Ref. No. 67/2015 passed by the learned III Additional Labour Court, Bangalore, vide Annexure-B, whereby, the domestic enquiry pursuant to which she was removed from service has been held to have been conducted not fairly and properly.

(2.) Petitioner has also laid a challenge to the judgment and award dated 17.02.2018, made by the said Court vide Annexure-S whereby, the respondent-workman is directed to be reinstated with continuity of service and all consequential benefits however restricting the back wages to 50%; continuation of official quarters facility is also ordered.

(3.) The respondent - workman too has filed the W.P.No.35249/2019 laying the challenge to paragraph 28 of the same judgment and award dated 17.02.2018, a copy whereof is at Annexure-M to this writ petition seeking the modification thereof to the effect that she has been regular appointee to the post of Junior Assistant cum Typist and therefore, on that basis, the service benefits such as salary, seniority and promotion should be extended.