B.BHOMAIAH Vs. D.M., APSRTC

JUDGEMENT

(1.) Heard Sri V.Narsinha Goud, learned counsel for the petitioner and Sri K.Srinivas Rao, learned Standing Counsel for the Respondents' corporation.

(2.) The petitioner filed this writ petition to issue an appropriate writ, or direction particularly one in the nature of Writ of Certiorari, to quash the impugned award dtd. 17/1/2012 passed in I.D.No.32 of 2007, published on 24/2/2012, on the file of Industrial Tribunal-cum-Labour Court, Godavarikhani, Karimnagar District, and in not granting any relief as arbitrary, unjust, illegal and in violation of Article 14, 16 and 21 of the Constitution of India and consequently, direct the Respondents' corporation to reinstate the petitioner into service with continuity of service, attendant benefits and back wages.

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