B.CHANDRAIAH Vs. APSRTC

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the learned standing counsel appearing for the Respondents.

(2.) The Writ Petition is filed to issue a Writ of Mandamus, declaring the Proc.No:PA/19(129)/2004-DVM:JGTL, dtd. 29/1/2005 to the extent of imposing punishment of "reduction of pay by 2 (Two) incremental stages for a period of 2 (Two) years with cumulative effect." as illegal and arbitrary and against the principles of natural justice and to set aside the same and consequently direct the respondents herein to pay all benefits that are denied pursuant to the impugned order.

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