Karnataka High Court
Karnataka State Road Transport vs K N Mohan Ranga on 12 March, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P.17183/12
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 12TH DAY OF MARCH, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 17183 OF 2012 (L-KSRTC)
BETWEEN:
KARNATAKA STATE ROAD
TRANSPORT CORPORATION
BANGALORE CENTRAL DIVISION
BANGALORE
BY ITS DIVISIONAL CONTROLLER
REP.BY ITS CHIEF LAW OFFICER.
... PETITIONER
(BY SMT. H R RENUKA, ADVOCATE)
AND :
K N MOHAN RANGA
S/O. K B NAGARATNA NAIDU
AGE 57 YEARS
No. 633, 4TH CROSS
KAMALANAGAR
BANGALORE - 560 079.
... RESPONDENT
(BY SRI. K.B. NARAYANASWAMY, ADVOCATE
FOR M C NARASIMHAN A/S.,)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE
AWARD DT. 20.10.2011 IN REF.NO. 41/09, BY THE III
ADDITIONAL LABOUR COURT, BANGALORE VIDE ANN-G; ETC.
2
W.P.17183/12
THIS WRIT PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Taking on record the joint memo filed by learned counsel for the parties, petition is disposed of in terms of the memo which reads thus:
"The petitioner Corporation to reinstate the workman into service with continuity of service, consequential benefits, without backwages from the date of dismissal till the date of actual reinstatement."
2. The Award impugned is accordingly modified. Compliance within four weeks.
Sd/-
JUDGE AN/-