T.DIVYA Vs. TSRTC

JUDGEMENT

(1.) Heard Sri V.Narasimha Goud, learned counsel for the petitioner and Sri Thoom Srinivas, learned standing counsel for the respondents.

(2.) Since the point involved in both the writ petitions is intertwined, these two writ petitions are being disposed of by this common order.

(3.) W.P.No.11801 of 2017 is filed seeking to declare the impugned order dtd. 16/4/2015 and also the order dtd. 14/10/2015 treating the removal period as not on duty and deferring annual increment for a period of one year with cumulative effect as arbitrary. A consequential direction was also sought for granting all consequential benefits for the period from the date of removal till the date of death i.e. 16/4/2015 to 23/9/2015 by treating him as on duty.