GANDI NARASAYAMMA Vs. APSRTC

JUDGEMENT

(1.) The petitioner seeks a writ of certiorari calling for the records relating to the impugned proceedings No.M1/1/(62)/13-GWK, dated 21.12.2013, and set aside the same as being illegal, arbitrary and violative of Article 14 of the Constitution of India and consequently direct the respondents to reinstate the petitioner into service with all consequential benefits.

(2.) The petitioner's case in brief is thus:

(3.) The respondents filed counter denying the material averments in the writ petition inter alia contending thus: