B RAMULU Vs. PRESIDING OFFICER LABOUR COURT II

JUDGEMENT

(1.) THIS writ petition is filed for a writ of certiorari to quash the award dated 10. 1. 1997 in I. D. No. 94 of 1995 on the file of Labour Court-II, Hyderabad to the extent of denial of back wages to the petitioner for the period during which he was out of service.

(2.) THE brief facts which are necessary for the disposal of the writ petition may be stated as under:

(3.) THE petitioner joined respondent no. 2 Corporation as Driver in the year 1988 and his services were regularized in the year 1989. While the petitioner was on duty driving the bus bearing No. AEZ 2173 of Siddipet Depot, it has capsized resulting in causing of injuries to 27 passengers travelling in the bus. This has led to initiation of disciplinary proceedings against the petitioner. Two charges were framed against him, which are reproduced hereinbelow: