B. SRINIVAS Vs. APSRTC AND ORS.

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, by the petitioner is filed requesting to quash the proceedings No. PA/20(35)/2008-SR, dated 23.04.2008, of the 2nd respondent and the proceedings No.PA/19(184)/ 005:DVM:SD, dated 27.04.2006, of the 3rd respondent whereby while denying the consequential benefit of continuity of service a penalty of deferment of annual increment for a period of two years was imposed upon the petitioner by treating the period of removal from service as on 'not on duty.

(2.) I have heard the submissions of Sri V. Narasimha Goud, learned counsel for the petitioner and of Sri N.Vasudeva Reddy, learned Standing Counsel, appearing for the respondents-APSRTC.

(3.) From the pleadings and the submissions made, the following facts surface for consideration :