V SRINIVAS RAO Vs. PRINCIPAL ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION STAFF TRAINING COLLEGE WARANGAL

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and Ms. Jyothi Kiran, learned standing Counsel appearing on behalf of the respondent Corporation.

(2.) The Petitioner herein prays for issuance of an appropriate writ particularly one in the nature of mandamus directing the respondents herein to implement G.O. Ms. No.351, dated 28-10-1985 read with Memo No.28021/1/84 Estt (O), dated 14-11-1984 and consequently to accept the resignation of the petitioner without enforcing the terms of the agreement executed by the petitioner.

(3.) The petitioner applied for the post of Traffic Inspector, Grade-II pursuant to the notification issued by the Corporation. Upon considering the relative merit of the candidates who appeared for the test and interview, the petitioner was appointed as Traffic Inspector, Grade-11 with Staff No.307103. One of the requirement of the employment is that the candidates have to undergo training for a period of 12 months after the selection and posting orders will be given only after completion of the training. Of course, the selected candidates shall have to execute an agreement in favour of the Corporation with an undertaking that on completion of training, the candidate shall work for a period of five years and in the event of failure, the amounts received by way of stipend will have to be returned.