R S MANYAM Vs. VICE CHAIRMAN AND MANAGING DIRECTOR ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HYDERABAD

JUDGEMENT

(1.) The writ petition was heard filially with consent of learned Counsel for the parties.

(2.) The petitioner has served as driver in the establishment of second respondent. He was issued with charge-sheet dated 16-7-1998 alleging misconduct against him within the meaning of Regulation 28(xxxi) of APSRTC Employees (Conduct) Regulations, 1963 (for short 'the Conduct Regulations'). On the same day the petitioner was placed under suspension by a separate order pending enquiry. The petitioner has assailed the validity of the charge-sheet as well as the office order placing the petitioner under suspension pending enquiry.

(3.) In response to Rule Nisi and as directed by this Court, Sri A. V. Sivaiah, learned Standing Counsel for APSRTC made available to the Court the records of the impugned proceedings.