MANAGING DIRECTOR, APSRTC Vs. G BALASWAMY

JUDGEMENT

(1.) FEELING aggrieved by the dismissal of W.P.No.21598 of 2006, the petitioners therein filed this writ appeal.

(2.) THE 1st respondent herein was working as a Mechnical Supervisor with the appellants. He was issued a charge sheet, dated 02.06.1995 alleging the act of misconduct of unauthorised absence. After conducting departmental enquiry, the appellants removed the 1st respondent from service through order, dated 29.09.1995. The departmental appeal was rejected on 22.05.2000.

(3.) THE 1st respondent filed I.D.No.181 of 2000 before the Labour Court -III, Hyderabad under Section 2 -A(2) of the Industrial Disputes Act, 1947 (for short the Act). Through award, dated 13.03.2003, the Labour Court has set aside the order of removal and directed reinstatement into service with backwages from the date of removal till the date of reinstatement. The said award was published on 16.06.2003.