SRINIVASULU Vs. APSRTC

JUDGEMENT

(1.) This writ petition is filed with the prayer, which reads as under:

(2.) This writ petition is filed mainly on the ground that the impugned order is passed without conducting regular enquiry. It is submitted that withholding of one annual increment with cumulative effect is a major punishment and it can be ordered only after conducting regular enquiry, as such, the impugned order is illegal.

(3.) On the other hand, it is submitted by the learned Standing Counsel for Andhra Pradesh State Road Transport Corporation appearing for the respondents that it was proved that the petitioner was in possession of unconnected tickets, which is contrary to APSRTC Employees (Conduct) Regulations, 1963, and it amounts to misconduct.