V. SIDDAIAH Vs. THE APSRTC AND ORS.

JUDGEMENT

(1.) THIS Writ Petition is filed for a Mandamus to declare the action of the respondents, in refusing to rectify the correct date of birth of the petitioner, as illegal and arbitrary. The petitioner has also sought for setting aside proceeding No. MED2/255(9)/09 -PO -II, dated 11 -05 -2009, of the Managing Director of respondent No. 1 - Corporation.

(2.) I have heard Mr. Basheer Ahmed, learned Counsel representing Mr. S.A.K. Mynuddin, learned Counsel for the petitioner, and Mr. Aravala Rama Rao, learned Standing Counsel for the Andhra Pradesh State Road Transport Corporation (APSRTC) representing the respondents.

(3.) THIS Court, by interim order, dated 28 -07 -2009, directed that the petitioner shall be continued in service but he shall not be paid monthly salary and allowances. In its further order, dated 16 -12 -2011, this Court has taken note of the fact that the petitioner has retired from service, but, he was not paid salary and other benefits during the disputed period and observed that though a direction was issued in Order, dated 28 -07 -2009, that the petitioner shall not be paid salary, the fact remained that the petitioner worked in the Corporation pursuant to the order of this Court. Therefore, this Court directed the respondents to settle the payment of salary to the petitioner within one month from the date of receipt of the order.