DEPOT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HANAMAKONDA DEPOT WARANGAI DIST Vs. G RAJAIAH

JUDGEMENT

(1.) The Andhra Pradesh State Road Transport Corporation represented by its Depot Manager, Hanamkonda Depot, Warangal challenges the validity of the Award dated 31-8-1990 made in ID No.39/89 on the file of the Industrial tribunal-cum-Labour Court, Warangal on various grounds.

(2.) The Labour Court directed reinstatement of the 1st respondent into service as a Conductor subject to the conditions viz., (a) of the entire period of absence from duty with effect from 29-11-1986 till the employee reports for duty be treated "not on duty"; (b) his basic pay be reduced to the minimum of time scale for a period of three years which will have effect on his future increments; and (c) the employee should pay the security deposit afresh as per the rules of the Corporation.

(3.) The 1st respondent while conducting the bus bearing No.AAZ 4069 on the route Waddepally to Hanamkonda on 27-11-1986 is alleged to have entered into an altercation with two passengers who loaded the bus at Hanamkonda Chowrasta to travel up to Warangal. This lead to a quarrel between the 1st respondent and the said two passengers and on the intervention of the driver, the passengers as well as the 1st respondent were pacified and the bus proceeded to MGM stop and while the passengers were getting down, the 1st respondent and the said two passengers once again quarreled with each other after passengers got down from the bus. The said incident lead to framing of the following charges against the 1st respondent vide charge-sheet dated 29-11-1986: