M. PRASHANT KUMAR Vs. APSRTC

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the Learned counsel for the respondents.

(2.) This writ petition is filed praying to issue a Writ of Certiorari, to quash the impugned order of Termination from service issued in Proc.No.E2/1(34)/2009-ZHB, dtd. 23/9/2009 and 2nd respondents proc.No. PA/675 (45)/2010 -RM:MR dtd. 26/2/2011 is so far as not granting the continuity of service, attendant benefits, as arbitrary and unjust and consequently direct the respondents into service with continuity of service, attendant benefits and back wages.

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