Full Judgment Text
slp(c) No. 18523 of 2009
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8551 OF 2010
[ARISING OUT OF SLP(C) NO. 18523 OF 2009]
DIVISIONAL CONTROLLER, K.S.R.T.C. .. APPELLANT(S)
vs.
K. GIRIDHARA GOWDA .. RESPONDENT(S)
O R D E R
Leave granted.
Mr. S.N. Bhat, learned counsel appearing for the
appellant Corporation states that the respondent shall be
reinstated in service without back wages. This arrangement
is acceptable to the respondent. The appeal is disposed of
accordingly.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
slp(c) No. 18523 of 2009
October 04, 2010.