A P S R T C Vs. HARIKRISHNA

JUDGEMENT

(1.) This writ appeal is filed challenging the order dated 10.03.2003 passed by a learned single Judge of this Court in Writ Petition No.1042 of 2003 whereby and where under the order dated 30.10.2002 passed by the learned Chairman, Industrial Tribunal-II, Hyderabad, in M.P.No.54 of 2002 was upheld.

(2.) Parties shall be referred to as 'the workman' and 'the APSRTC' for the sake of convenience.

(3.) The case of the workman before the Tribunal was that he was a permanent employee of the APSRTC and was working as a Conductor from 1994 onwards. While so, his services were disengaged on account of alleged cash and ticket irregularities on 09.04.1996, but he was placed under put-off duty from 13.08.1995. His case is that he was entitled to put-off duty wages at the rate of Rs.110/-per day towards subsistence allowance for the said period and Rs.1600/- towards ex gratia from 1995 to 1996.