APSRTC Vs. P.SRINIVASA RAO

JUDGEMENT

(1.) Heard learned counsel for the Appellants-Corporation and learned counsel for the 1st Respondent.

(2.) The Appellants is the Employer-Transport Department and this Appeal is preferred being aggrieved by the order of the learned single Judge rendered in W.P.No.18876 of 2021, whereby the learned single Judge was pleased to grant partial relief to the Respondent No.1 by the following order.

(3.) The learned counsel for the Appellants would contend that the reasoning given by the learned single Judge that the Corporation is entitled to impose only punishment as stipulated under Circular No.PD 33/2018, dtd. 12/9/2018, is incorrect and illegal. That the Circular cannot be construed as replacing the Regulations and that the punishment having not been prescribed under Regulations, the Circular would not take precedence over the Regulations and hence the order of the learned single Judge is unsustainable and warrants interference by this Court.