KONDAPALLI SUBBANNA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Respondents are served and represented. As this petition can be disposed of on a short point it is heard for final disposal.

(2.) In this petition under Articles 226 and 227 of the Constitution, the petitioner has sought for the following reliefs:

(3.) Annexure-A dated 28.12.1985 is the notice of retirement stating that the petitioner has to retire on 14.7.86. Annexure-E is the order dated 12.8.86 passed by the second respondent in dispute No. DSK/IGL/ MIS.DTS.3/ 86-87 by which the second respondent has held that the dispute raised by the petitioner is not maintainable.