R SUDHAKAR Vs. APSRTC, REP

JUDGEMENT

(1.) THIS writ petition is filed seeking a direction to the respondents in the nature of Mandamus declaring the impugned Proc.No.LC1/785/WP (56)12 -RM.MB dated 18.06.2014 and consequential retirement Notification No.P3/56(1)2014 -ACPT dated 26.06.2014 in making the petitioner to retire from service with effect from 30.06.2014 prematurely, as illegal and arbitrary.

(2.) IT is submitted by the petitioner that he joined in the respondents -Andhra Pradesh State Road Transport Corporation (for short Corporation) as casual cleaner on 12.01.1982 and was posted at 4th respondent -Depot. His services were regularised with effect from 24.09.1985. Subsequently, he was promoted to the post of Mechanic in the month of June, 2012 and on the date of filing of the writ petition, he is working as Mechanic under the control of the 4th respondent.

(3.) THE respondents -Corporation filed counter -affidavit contending as follows: