DEPOT MANAGER, APSRTC Vs. A JAGADESHWAR

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri N.Vasudeva Reddy, learned Standing Counsel appearing for the petitioner-Corporation, and Sri A.K.Jaya Prakash Rao, learned counsel appearing for the 1st respondent.

(3.) It is the case of the petitioner-Corporation that the 1st respondent-workman was engaged as a casual Conductor on daily wage basis with effect from 16.08.1989 and thereafter, his services were regularized. While discharging his duties as such, he had committed certain cash and ticket irregularities. Hence, the disciplinary authority initiated disciplinary proceedings against the 1st respondent. After conducting detailed enquiry and for the proven misconduct, the disciplinary authority has imposed the punishment of removal from service vide order dated 22.07.2003. Challenging the same, the 1st respondent has preferred an appeal and the same was dismissed. Aggrieved by the same, he preferred I.D.No.67 of 2004 before the Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad, under Section 2-A(2) of the Industrial Disputes Act, 1947 (for short 'the Act'). The Tribunal vide order dated 10.05.2006 set aside the removal order and directed the petitioner-Corporation to reinstate the 1st respondent-workman into service with continuity of service, full back wages and all attendant benefits. Questioning the same, the present writ petition is filed by the Corporation.