E.S. ANJANEYULU Vs. REGIONAL MANAGER

JUDGEMENT

(1.) The petitioner-workman filed this writ petition, under Art. 226 of the Constitution of India, having been aggrieved of the proceedings, dated 10.11.2005, of the Divisional Manager, APSRTC, Suryapet Division/2nd respondent. By the said proceedings, the said authority confirmed the findings of the Depot Manager, APSRTC Bus Depot, Suryapet-3rd respondent, vide proceedings, dated 01.07.2005, and held that the charge formulated against the workman-petitioner is proved and partly allowed the appeal of the workman and modified the punishment of removal from service to reduction of pay by two incremental stages for a period of two years which shall have cumulative effect on his future increments.

(2.) I have heard the submissions of Sri V. Narasimha Goud, learned counsel appearing for the petitioner-workman and of Ms.Vladimeer Khatoon, learned counsel representing Sri A. Ravi Babu, learned Standing Counsel appearing for the respondents. I have perused the material record.

(3.) The facts, in brief, are as follows: