DEPOT MANAGER Vs. MORLA MAHESWAR

JUDGEMENT

(1.) This Writ Petition was filed by the petitioners challenging the award in I.D.No.93 of 2002 dt.24/3/2003 on the file of the Labour Court, Godavarikhani and to quash the same as arbitrary and illegal by way of issue of a Writ of Certiorari.

(2.) Brief facts leading to filing of this Writ Petition are that the 1st respondent was appointed as daily wage Conductor with effect from 5/3/1991 in APSRTC and while working so, on 4/5/2000 the 1st respondent was conducting the Bus bearing No.4295 on the route from Nagapoor to Mancherial and a check was conducted at Stage No.13/12 in which certain cash and ticket irregularities were detected. Thereupon, the following charges were framed:

(3.) The 1st respondent therefore was subjected to departmental enquiry and thereafter was dismissed from service. On appeal, the 1st respondent was reinstated into service, but punishment was modified by reducing his pay by two increments for a period of two years with cumulative effect. Against the same, the 1st respondent filed a Review Petition and the same was also dismissed, against which the 1st respondent approached the Labour Court. The Labour Court modified the punishment to stoppage of increments for a period of two years without cumulative effect and against such relief granted by the Labour Court, the Corporation has filed this Writ Petition.