J. KONDALA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition was filed by the petitioner/Workman before this Hon'ble Court seeking direction against the APGENCO Authorities to implement the Award dtd. 31/1/2008 made in I.D.No.86 of 2005 passed by the Tribunal, which was also published in the A.P Gazette in G.O.Rt.No.519,dtd. 12/3/2008, and to declare the G.O.No.697 of 2002, dtd. 3/2/2003 issued by the APGENCO as void ab initio and consequential direction to absorb the petitioner with effect from 6/12/1996 into the APGENCO.

(2.) For the sake of better understanding, the parties i.e., petitioner and respondent are herein after referred to as "Workman' and "APGENCO' respectively.

(3.) The subject matter in the lis revolves around Award dtd. 31/1/2008 made in I.D.No.86 of 2005 passed by the Tribunal, published in the A.P Gazette in G.O.Rt.No.519, dtd. 12/3/2008.