DEPOT MANAGER APSRTC Vs. M A ATHIQUE

JUDGEMENT

(1.) The writ petitions are interconnected with each other. Hence, they are disposed of through a common order.

(2.) Respondent No. 1 was employed as Driver in Armoor Depot of the Andhra Pradesh State Road Transport Corporation (for short 'the Corporation') on daily wage basis on 04.04.1996. On 26.08.1996, when he was driving the bus, an accident took place at Dassnagar X road tri-junction. A person, who was attempting to cross the road, was hit by the bus and died on account of injuries. Through an order, dated 05.10.1996, Respondent No. 1 was removed from service. The appeal filed against it before the Divisional Manager was rejected. However, in the review, the Regional Manager directed that departmental enquiry be conducted. Accordingly, enquiry was conducted and through order, dated 03.11.1997, the Depot Manager, Bodhan removed Respondent No. 1 from service.

(3.) An industrial dispute being I.D. No. 87 of 1999 was raised by Respondent No. 1 before the Labour Court-II, Hyderabad. Through an award, dated 28.06.2002, the Labour Court allowed the I.D., set aside the order of removal and directed reinstatement of Respondent No. 1 with full back wages. W.P. No. 1556 of 2004 is filed against it.