MOTA KRISHNA MURTHY Vs. APSRTC.

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The brief facts of the case are that: in pursuance of the notification issued in 2010, the petitioner who belongs to ST (Erukula)Community was selected and appointed as Contract Driver in the year, 2011, after due process of selection conducted by the respondents under the caption of "ST Backlog" and the petitioner joined in duty in Podili Depot on 19/12/2011 and continued till 2016. Thereafter, the petitioner was transferred to 3rd respondent-Depot, in April, 2016.

(3.) Later, the services of the petitioner were regularized with effect from 1/5/2016, as per the orders of the 2nd respondent dtd. 30/6/2016, but whereas the services of his juniors were regularized as per the orders of the 2nd respondent on 19/9/2014 itself.