M.RAMDAS Vs. APSRTC

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) This writ petition is filed under Article 226 of the Constitution of India seeking a Writ of Mandamus, declaring the impugned proceedings No.Steno/19(75)/95-SM(O) NZB, dated 13.10.1998 in so far as imposing punishment of reducing the pay of the petitioner by one incremental stage for a period of one year which also have its effect on postponing of future increment, as arbitrary, unjust and in violation of Articles-14, 16 and 21 of the Constitution of India.

(3.) The brief facts necessary for considering the writ petition may be stated as follows: