V.ASHOK REDDY Vs. DEPOT. MANAGER, APSRTC

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for the respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the nomination of the subordinate officer as enquiry officer to confirm the Joint Accident Committee report which was given in advance by the 1st respondent and DM/Hyd.-II prior to conclusion of the enquiry and without verifying the log-sheets of the Volvo Vehicle No. APIIZ 4200 with regards to complaints written by the Drivers for improper functioning of the breaks and without obtaining Motor Vehicle Inspector report, issuing a final order no.01/2(9)/08-Hyd-1 dtd. 10/11/2008 for deferment of increment for a period of 2 years with cumulative effect as illegal and unjust.

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