ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HYDERABAD Vs. PRESIDING OFFICER ADDL INDUSTRIAL TRIBUNAL CUM ADDL LABOUR COURT HYDERABAD

JUDGEMENT

(1.) This wit petition is filed questioning the award of the Additional Industrial-cum-Additional Labour Court (for short the 'Tribunal') dated 2-12-1998 made in ID No.22/97 published in G.O. Rt. No.2395, dated 31-12-1998 as illegal and to quash the same.

(2.) The A.P. State Road Transport Corporation (for short the 'Corporation') is aggrieved by the said award, whereunder it was directed to appoint the 2nd respondent-workman afresh as driver after verifying the genuineness of the driving licence submitted by him.

(3.) This Court on 30-4-1999 ordered notice before admission. Today when the matter came up for admission the learned Counsel appearing for the 2nd respondent has addressed his arguments. I have heard the learned Standing Counsel for the petitioner and the learned Counsel appearing for the 2nd respondent. Both the learned Counsel consent for disposal of the writ petition at the admission stage.