EXECUTIVE ENGINEER, APSRTC Vs. K. KANAKAIAH AND ORS.

JUDGEMENT

(1.) IN this writ petition filed under Article 226 of the Constitution of India, the petitioner -Executive Engineer, APSRTC, Karimnagar seeks to issue a writ of certiorari and quash the award dated 27.8.2001 in I.D. No. 102 of 2000 passed by the learned Chairman -cum -Presiding Officer, Industrial Tribunal -cum -Labour Court, Godavarikhani, as the same is arbitrary and illegal. The factual matrix of the case is thus:

(2.) IT may be noted that aggrieved by the award insofar as not ordering for the regularization of his service from the date of his initial engagement i.e., 2.3.1992 but ordering only from the date of publication of the award, R1 -Kanakaiah also filed WP No. 20565 of 2002. Heard arguments of learned Standing Counsel for APSRTC and learned Counsel for R1 -Kanakaiah.