TSRTC Vs. GOLLAMANDALA SUBBA RAJU

JUDGEMENT

(1.) The present appeal is arising out of order dtd. 21/10/2016, passed by the learned Single Judge, in W.P.No.27856 of 2005 (The Depot Manager, APSRTC v. Gollamandala Subba Raju and another).

(2.) The facts of the case reveal that respondent No.1/workman was subjected to disciplinary proceedings by issuing a charge sheet on 12/12/2000 and thereafter, an enquiry was held in the matter. The enquiry officer has held the charges proved against the workman and the disciplinary authority has passed an order of punishment on 7/5/2001, against which, an appeal was preferred and the same was also rejected by the appellate authority.

(3.) The workman in question took shelter of the Industrial Disputes Act, 1947, by preferring a petition under Sec. 2A(2) thereof i.e., I.D.No.105 of 2004 and the Industrial Tribunal, after scanning the entire evidence, has set aside the order of punishment and directed reinstatement of the workman into service with 50% backwages vide award dtd. 17/3/2005.