APSRTC Vs. S.E.Z. BASHA

JUDGEMENT

(1.) Heard Sri Vinod Kumar Tarlada, learned Standing Counsel for the Writ Petitioner/APSRTC. Heard Sri A.G.Satyanarayana Rao, learned counsel for the 1st respondent/Workman and learned Asst.Govt. Pleader for the 2nd respondent.

(2.) The Writ Petition is filed under Article 226 of the Constitution of India, to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Certiorari, calling for records relating to ID No.14/2014 dtd. 18/2/2019 on the file of the Industrial Tribunal-cumLabour Court, Visakhapatnam, published in the Gazette vide G.O.Rt No.141 dtd. 16/4/2019 and quash the same as arbitrary, illegal and without jurisdiction.

(3.) Learned Standing Counsel for the Writ Petitioner/APSRTC would argue that the order of the learned Industrial Tribunal is perverse, and not in accordance with the facts proved during the domestic enquiry conducted by the management.