04 October 2010
Supreme Court
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DIVISIONAL CONTROLLER, K.S.R.T.C. Vs K. GIRIDHARA GOWDA

Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-008551-008551 / 2010
Diary number: 19056 / 2009
Advocates: S. N. BHAT Vs RANBIR SINGH YADAV


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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,

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slp(c) No. 18523 of 2009

   October 04, 2010.