B MOHAN RAO Vs. APSRTC

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and Sri K.Srinivasa Rao, learned Standing Counsel for Respondents - Corporation.

(2.) THE petitioner was appointed in the Respondents Corporation on 29.05.1980 as Mechanic Grade -II, some time thereafter he was promoted as Mechanic Grade -I and charge sheet was laid against him on 02.06.2001 with the following allegations:

(3.) SIMULTANEOUSLY , he was placed under suspension and disciplinary enquiry was conducted and thereafter removal order, dated 26.11.2001, was passed against him. Aggrieved thereby, he preferred an appeal before the appellate authority and the same was rejected by order, dated 14.03.2002. Ultimately, he preferred review on 16.03.2002 before the 2nd respondent. The 2nd respondent, by order, dated 17.07.2002, modified the order of removal and reverted the petitioner to the post of Mechanic Grade -II as afresh and the period from the date of removal i.e. 26.11.2001 till reporting for duty, was treated as Not on duty. Thereafter he joined in the reverted post on 31.07.2002 and retired from service on attaining superannuation with effect from 30.04.2014. In respect of the benefits denied to him, by virtue of the order passed by reviewing the authority, the petitioner raised Industrial Dispute No.72 of 2007 and the same was rejected by award, dated 08.04.2008. Thereafter he preferred Writ Petition No.14454 of 2009 and the same is pending.