DEPOT MANGER, TSRTC Vs. MOHD. FAKRUDDIN

JUDGEMENT

(1.) This Appeal, under clause 15 of Letters Patent, is preferred against the dismissal order dated 21.11.2016 passed by the learned Single Judge in Writ Petition No.19319 of 2006.

(2.) The parties hereinafter are referred to as arrayed in the Writ Petition.

(3.) The Writ Petition was filed under Art. 226 of the Constitution of India seeking a direction in the nature of writ of certiorari calling for the records relating to the impugned award dated 20.01.2006 passed in I.D. No.87 of 2002 by the Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad (for short, 'the Labour Court') published on 26.04.2006 in G.O. Rt. No.1020, directing the petitioner-APSRTC to reinstate the 1st respondent-workman into service with all service and attendant benefits and with full back-wages.