DEPOT MANAGER APSRTC Vs. S S RAO

JUDGEMENT

(1.) This is an appeal preferred by the Andhra Pradesh State Road Transport Corporation (APSRTC), which was aggrieved by the order dated 06.02.2012 passed in W.P. No. 7023 of 2009 by the learned single Judge. Basically, the said writ petition was filed by the Corporation, seeking judicial review, by way of writ of certiorari, of the order dated 01.12.2008 in I.D. No. 1 of 2006 passed by the Labour Court-I, Andhra Pradesh, Hyderabad.

(2.) As both the writ appeals have arisen out of the same order, dt. 06-02-2012 in WP No. 7023 of 2009, it is appropriate to dispose of both them under a common order. The parties however shall be referred to in this order as they have been arrayed in WA No. 1513 of 2012. Basically, the said writ petition was filed by the Corporation, assailing the order dated 01.12.2008 in I.D. No. 1 of 2006 passed by the Labour Court-I, Andhra Pradesh, Hyderabad.

(3.) The facts in brief are that the sole-respondent in the present writ appeal joined the services of the respondent Corporation as conductor on 09.05.1990, got his services regularized with effect from 01.05.1991 and continued to work in the respondent Corporation, until he was removed from service on 20.08.2004 on the ground that while he was conducting bus service on 15.03.2004 between Gummadidala and Yadagirigutta stages, he was found derelict in discharging his duties.