MOHD SHAREEFUDDIN Vs. REGIONAL MANAGER APSRTC

JUDGEMENT

(1.) THE matter is coming up for admission.

(2.) SRI K. Madhava Reddy, learned standing Counsel takes notice on behalf of respondents 1 and 2. Sri P. Venkateswar rao, learned Counsel representing the petitioner would maintain that in the light of the view expressed in M. Rama Rao v. Asst. Traffic Manager, APSRTC, Hyderabad and another, 1998 (3) ALD 76 and also mohd. Hameeduddin v. Regional Manager, apsrtc, Mahaboobnagar Region at mahaboobnagar, A. P. and another, in wp No. 12380 of 2009 the relief prayed for in the present writ petition is to be granted. Sri K. Madhava Reddy, the learned counsel representing the respondents would submit that it is true that in similar matters, such relief had been granted.

(3.) THE writ petition is filed for a writ of mandamus declaring the action of the respondents in not paying the gratuity amount to the petitioner for his out of employment period (i. e. , from 18. 5. 1973 to 8. 2. 1978) in concerned with his removal as illegal, bad, arbitrary and contrary to the judgments of this Court and consequently direct the respondents to pay the gratuity with interest for the said period and pass such other suitable orders.