P.V. Sanjay Kumar, J. - (1.)This writ petition was allowed by this Court on 27.02.2015 but before the order was signed, a mention was made by Sri S.V. Ramana, learned standing counsel for the Andhra Pradesh State Road Transport Corporation (APSRTC), that his earlier concession that no enquiry was held against the petitioner was factually incorrect. The case was therefore directed to be listed under the caption 'For Being Mentioned' to examine this aspect of the matter. Heard Sri S.M. Subhan, learned counsel for the petitioner, and Sri S.V. Ramana, learned standing counsel for the APSRTC. Perused the original record produced by the learned standing counsel.
(2.)The petitioner was a Superintendent (Traffic) in the service of the APSRTC at its Simhachalam Depot. He was subjected to disciplinary proceedings in February, 2012, and was visited with the punishment of reversion to the post of Deputy Superintendent (Traffic), under the final order dated 29.08.2012 passed by the Depot Manager, APSRTC, Simhachalam. Aggrieved thereby, he filed the present writ petition.
(3.)By order dated 24.09.2012, this Court granted interim suspension of the impugned final order dated 29.08.2012, noting that the punishment imposed thereunder was a major punishment but the order did not disclose any enquiry having been conducted, which was in violation of the APSRTC's own regulations.