K RAMULU Vs. REGIONAL MANAGER APSRTC

JUDGEMENT

(1.) THE petitioner was employed as a Driver in the APSRTC on 1. 2. 1978. He was promoted as Controller on 8. 8. 1990 in Ranga Reddy region. On personal reasons, the petitioner opted to function as a driver and on his request, he was reverted to the post of Driver, vide proceedings, dated 30. 3. 1994, and was posted in mahaboobnagar region. The Corporation issued a Circular, dated 3. 5. 1989, providing for grant of stagnation increment to the employees, who do not earn any promotion, for a period of 12 years. The petitioner claims benefit under the said circular.

(2.) THE respondents filed a counter-affidavit, disputing the claim of the petitioner. It is stated that once the petitioner was extended the benefit of promotion, the question of granting stagnation increment to him does not arise.

(3.) HEARD the learned Counsel for the petitioner and the learned Standing Counsel for the Corporation.