IMAMUDDIN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) Heard Sri P.Venkateshwer Rao, learned counsel for the petitioner and Sri C.Sunil Kumar Reddy, learned standing Counsel for the respondent corporation.

(2.) The petitioner filed this writ petition seeking to issue writ, order or direction more particularly one in the nature of Writ of Mandamus declaring that the action of the respondents in imposing the punishment of deferment of annual increment for a period of two years with cumulative effect is bad, arbitrary, illegal by setting aside the final order dtd. 27/1/2006 of the 2nd respondent herein and consequential proceedings dtd. 9/11/2011 of the 1st respondent herein to allow the increments.

(3.) The case of the petitioner, in brief, is as follows: