INDIAN AIRPORT KAMGAR UNION Vs. GOVERNMENT A P

JUDGEMENT

(1.) HEARD Sri P. Sridhar Rao, the learned Counsel representing the writ petitioner and Sri Bathula Raj Kiran, the learned Counsel representing the first respondent and Sri Madan Mohan Rao, the learned Counsel representing the second respondent.

(2.) SRI Sridhar Rao representing the writ petitioner placed strong reliance on the decision of the Apex Court in Telco Convoy drivers Mazdoor Sangh and another v. State of Bihar and others, AIR 1989 sc 1565, and would maintain that in the light of the same, the order of rejection is bad in law.

(3.) SRI Bathula Kiran filed a memo before this Court and would maintain that in the light of the facts and circumstances, this Court may make appropriate orders especially in the light of the memo filed by the first respondent.