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Judgment
11 paragraphs · 260 wordsJyoti Mulimani, J
Smt.H.R.Renuka., learned counsel for the petitioners and Sri.Somashekara Reddy.K.V., learned counsel for respondent have appeared in person.
Sri.G.Rajappa - the respondent is personally present before this Court and he is duly identified by his Advocate Sri.Somashekara Reddy.K.V.
Learned counsel appearing on behalf of the respective parties jointly submits that the petitioners and respondent have amicably resolved the dispute and accordingly, they have filed a joint memo. Learned counsel therefore, submits that the joint memo may be placed on record and the Writ Petition may be disposed of in terms of the Joint memo.
Submission is noted. The joint memo is placed on record.
It read as under:
The parties to the proceedings have agreed to settle the case, consequently the order at Annexure-G dated:22.07.2019 passed by the Presiding Officer, Principal Labour Court, Bangalore in I.D.No.28/2017 may kindly be modified as under:
"The petitioner Corporation to reinstate the respondent into service with continuity of service. He is not entitled for backwages from the date of dismissal till the date of actual reinstatement. Further he is not entitled for consequential benefits from the date of dismissal till the date on which the award becomes enforceable, he is not entitled for any arrears on fixation of salary till date.
The petitioner and the respondent have agreed for the aforesaid terms."
The Writ Petition is disposed of in terms of the Joint memo.
The Corporation is directed to comply the order within four weeks from the date of receipt of the certified copy of this Order.