Supreme Court - Daily Orders
V. Ramachandrappa vs Divisional Controller Ksrtc on 10 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 128 OF 2018
@ SPECIAL LEAVE PETITION (C)NO.26214 OF 2015
V. RAMACHANDRAPPA Petitioner(s)
VERSUS
DIVISIONAL CONTROLLER, KSRTC Respondent(s)
O R D E R
Leave granted.
Heard the learned counsel for the appellant. None appeared on behalf of the respondent.
It is conceded that in similar cases decided by this Court in Civil Appeal Nos. 17001-17002 of 2017 titled “Sri Nagaraju Vs. The Divisional controller, KSRTC” and in Special Leave petition (C)No.8255 of 2015 titled “D. Krishnappa Vs. The Divisional Controller, KSRTC”, the punishment of dismissal was converted to that of compulsory retirement.
Considering the facts of the case, we deem it fit to convert the punishment of dismissal to that of compulsory retirement. Benefits, if any, shall be paid to the appellant within three months from today.
The appeal is allowed to the aforesaid extent. Pending application, if any, stands disposed of.
……………….………………………………….J (ARUN MISHRA) Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.01.11 17:03:18 IST Reason: ……………………………………………………….J (MOHAN M.SHANTANAGOUDAR) NEW DELHI:
JANUARY 10, 2018 ITEM NO.46 COURT NO.10 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).26214/2015 (Arising out of impugned final judgment and order dated 05-12-2014 in WA No. 6080/2013 passed by the High Court Of Karnataka at Bangalore) V. RAMACHANDRAPPA Petitioner(s) VERSUS DIVISIONAL CONTROLLER KSRTC Respondent(s) Date : 10-01-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Naveen K. nath, Adv.
Mr. Abhimanyu Verma, Adv. Mr. Hetu Arora Sethi, AOR For Respondent(s) Mr. R.S. Hegde, Adv.
Ms. Farhat Jahan Rehmani, Adv. Mr. chandra Prakash, Adv. Mr. Rajeev Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)