MD. JAHANGIR S/O LATE MD. SULEMAN, AGED ABOUT 59 YEARS, RETD.SUPDT (M) (E Vs. REGIONAL MANAGER, APSRTC, HYDERABAD REGION, MGBS, GOWLIGUDA, HYDERABAD AND ANOTHER

JUDGEMENT

(1.) - Petitioner was appointed on 13.08.1979 as Millwright Mechanic (MWM). On the allegation that he has altered bill amount of Rs. 10.00 as Rs. 20.00 for an item/ items purchased by him, he was placed under suspension on 01.02.1990. Disciplinary proceedings taken up on the said allegation, resulted in removal from service on 26.07.1990. Aggrieved by removal from service, petitioner raised industrial dispute in ID No.14 of 1991 on the file of Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad. Labour Court passed award on 22.03.1993 and directed reinstatement into service with back wages, continuity of service and attendant benefits. The said award was challenged by the respondent corporation in W.P. No. 18526 of 1993. By order dated 21.02.1994, this Court affirmed the award passed, except to the extent of reducing the back wages to 50%. Petitioner was reinstated to service on 30.10.1993. Petitioner earned promotions as Leading Hand, Mechanical Charge Man and Superintendent (Maintenance). He has retired from service, on attaining the age of superannuation, on 30.04.2010. The grievance of the petitioner necessitating institution of this writ petition is, for the purpose of computation of gratuity and earned leave, the period from date of suspension to removal from service was not taken into consideration.

(2.) By order dated 12.11.2015, this Court directed to compute gratuity payable to the petitioner taking into account the out of employment period.

(3.) During the course of hearing of this writ petition, learned counsel for petitioner as well as learned standing counsel for RTC informed the Court that in terms of the direction issued by this Court on 12.11.2015, gratuity was computed and paid. Learned counsel for petitioner, therefore, submitted that petitioner is now confining his grievance only for the purpose of computation of earned leave.