DEPOT MANAGER, APSRTC Vs. M.N.REDDY

JUDGEMENT

(1.) This writ petition is filed challenging the Award of the Labour Court-III, Hyderabad (for short, Labour Court) in I.D.No.71 of 2002, dated 23.09.2004, which was published in G.O.Rt.No.364, Labour Employment Training & Factories (Lab.I) Department, dated 09.02.2005.

(2.) The brief facts of the case which led to file the present writ petition are as follows:

(3.) After considering the oral and documentary evidence on record, the Labour Court, by its Award dated 23.09.2004, came to the conclusion that the charges levelled against the first respondent are not proved and the same are not maintainable. Accordingly, the Labour Court, set aside the removal order dated 13.09.2001 and directed the petitioner-RTC to reinstate the first respondent into service with continuity of service and back wages, however, without attendant benefits.