REGIONAL MANAGER APSRTC NELLORE Vs. GULAM RASOOL

JUDGEMENT

(1.) MR.Justice Bilal Nazki Heard the learned counsel for the parties. An order passed by the learned single Judge in W.P.No. 708/98 is challenged by way of this appeal. It appears that the Writ petitioner was appointed some time back in the Corporation as Driver on casual basis. On 28th October, 1997 a charge sheet was served on him which reads as under: