M. RADHA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri S. M. Subhan, learned counsel for the petitioner and Sri K. Arjun, learned counsel, representing Sri N. Srihari, learned standing counsel for APSRTC.

(2.) This writ petition has been filed for the following relief:

(3.) Sri S. M. Subhan, learned counsel for the petitioner submitted that the petitioner was appointed as Shramik in the year 2011 and was promoted as Mechanic. While working as Mechanic in 5th respondent / Depot Manager, APSRTC, Kurnool-2 Depot, Kurnool District, A.P., he was orally directed to go and report to Atmakur depot on repatriation without serving the copy of the order of repatriation / transfer and in spite of the petitioner's repeated request, any such order was not furnished. The petitioner suffered ill-health, fever and jaundice, and filed medical certificate of the Government Medical Officer / Civil Surgeon Specialist, Community Health Centre, Atmakur, Kunrnool District (Ex.P1), which was received in the Office of the Regional Manager, APSRTC, Kurnool on 18/3/2020. Taking into consideration the petitioner's sick information, vide letter dtd. 10/3/2020 with copy of the medical certificate, the Personal Officer / 3rd respondent, vide reference No.E2/813(2)/2018-RMKNL, dtd. 18/3/2020 (Ex.P3) advised the petitioner to report at Atmakur depot, so as to direct the petitioner to go to APSRTC Dispensary, Kurnool / Nandyal for better treatment, and if necessary, direct the petitioner to go to APSRTC Central Hospital, Vidyadharapuram, Vijayawada, failing which, it was provided, that necessary disciplinary action will be initiated.