A.PITCHAIAH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The order passed by the respondent Transport Corporation in proceedings dtd. 23/8/2019 informing him about his eligibility for gratuity and pensionary benefits is under challenge in the present writ petition.

(2.) The petitioner was appointed as Driver in the respondent transport corporation and retired from service on 31/5/2011 on attaining the age of superannuation.

(3.) The writ petitioner was dismissed from service due to an accident made by him against the private bus on 23/12/1994. Challenging the order of dismissal, the petitioner raised an industrial dispute before the labour Court and labour Court passed an award in I.D.No.189/1995 in favour of the writ petitioner for reinstatement. The petitioner was reinstated into service and thereafter allowed to retire from service.