K ANJANEYULU Vs. DIVISIONAL MANAGER APSRTC CUDDAPAH

JUDGEMENT

(1.) The petitioner seeks an appropriate writ, order or direction declaring the action of the respondents in not paying the back wages from 22-06-1988 to 02-04-1990 as illegal, arbitrary and unsustainable.

(2.) Mr. L. Narasimha Reddy, the learned Counsel for the petitioner submits that the petitioner was appointed as driver in the year 1972 in Andhra Pradesh State Road Transport Corporation, Cuddapah. Later he was transferred on the grounds that he was declared as unfit for A-1 category post and fit for X-1 category post after medical examination. The second respondent retired the petitioner from service as per Regulation 6(A)(4) of A.P.S.R.T.C. Service Regulations, 1964.

(3.) The retirement of the petitioner was challenged before this Court by filing W.P. No.1008 of 1989. In the said writ petition this Court issued directions on 28-11-1989 which are as follows: