P N REDDY Vs. MANAGING DIRECTOR APSRTC HYD
LAWS(APH)-2001-1-81
HIGH COURT OF ANDHRA PRADESH
Decided on January 16,2001

P.N.REDDY Appellant
VERSUS
MANAGING DIRECTOR, APSRTC, HYD. Respondents




JUDGEMENT

- (1.)Heard both sides. The writ petition is taken up for final hearing at the stage of admission with the consent of both parties.
(2.)The petitioner, aggrieved by the inaction of the respondents in paying him salary by computing the notional increments of his past service, seeks an appropriate direction to the respondents in this behalf.
(3.)The petitioner was first appointed as Conductor of the respondent-Corporation in April, 1977 and posted to work at Khammam. Subsequently he was transferred to Kothagudem Depot. While working as a Conductor, on 18-6-1982 the bus in which he was serving, was subjected to a check and on alleged irregularities a departmental enquiry was initiated. A charge-sheet was issued on 26-6-1982 and after due process of inquiry the petitioner was visited with the penalty of removal from service, on 21-10-1982. Aggrieved by the order, the petitioner raised an industrial dispute ID No.207 of 1986 before the Labour Court, Warangal. ID No.207 of 1986 was disposed of upholding the penalty imposed on the petitioner. Aggrieved thereby, the petitioner instituted WP No.4116 of 1988 before this Court. The said writ petition was disposed of by judgment dated 6-8-1992 setting aside the order of removal from service and directed reinstatement of the petitioner into service but without back wages. This Court further directed that the petitioner shall have the benefit of past service for the purpose of prospective promotion and terminal benefits but shall not be entitled to back wages and attendant benefits.


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