APSRTC Vs. P. CHANDRAHAS

JUDGEMENT

(1.) This Writ Appeal is filed aggrieved by the orders passed by the learned Single Judge in W.P.No.1350 of 1998 dt.29/8/2007.

(2.) Heard Sri N. Praveenkumar Reddy, learned counsel for the appellant-Corporation and Sri G. Ravi Mohan, learned counsel for the 1st respondent and the learned Government Pleader for Labour appearing for the 2nd respondent.

(3.) It has been contended by the appellant that the 1st respondent was working as a cleaner. On 1/7/1995, after completing his duties, the 1st respondent boarded a bus bearing Regn. No.AP 9 Z 5301 which was bound for Sangareddy. Then the checking officials intercepted the bus and conducted a check and during the check, the officials of the appellant asked the 1st respondent to show the ticket. When the 1st respondent had replied that he is an employee of the appellant-Corporation, the checking officials have asked him to show the identity card and during that process, the 1st respondent has shown his identity card, however, there was some delay in showing the identity card and this led to friction between the 1st respondent and the checking officials.