DEPOT MANAGER APSRTC Vs. M.NARASIAH

JUDGEMENT

(1.) Aggrieved by the order dated 16.11.2010 in W.P. No. 4024 of 2008 passed by the learned single Judge, the appellant herein, being the respondent in the writ petition, filed the writ appeal impugning the order in question. Initially the respondent-workman, who is a conductor working in the appellant-Corporation, raised an industrial dispute in I.D. No. 86 of 2006 before the Labour Court-III, A.P., Hyderabad, questioning his removal by the order dated 05.06.2006, and seeking a consequential relief of reinstatement as well. The said industrial dispute came to be dismissed on 20.09.2007.

(2.) Aggrieved by the dismissal of I.D. No. 86 of 2006, the respondent-workman filed W.P. No. 4024 of 2008 which was allowed by the learned single Judge through order dated 16.11.2010. Assailing the reversal of the order of the Industrial Tribunal by the learned single Judge, the appellant-Corporation filed the present appeal.

(3.) Before the primary adjudicatory authority, i.e., the Labour Court-III, A.P., Hyderabad, the respondent-workman has averred that ever since his appointment as conductor in the appellant-Corporation, he had been discharging his duties faithfully, that on 30.11.2005 when he was assigned to conduct bus No. AP 10Z 549 on Gujja to Hyderabad route, the Corporation officials exercised a check on the bus and charge sheeted him on 14.12.2005. The charges are as follows: