APSRTC Vs. R. SADANA

JUDGEMENT

(1.) 'APSRTC' presently 'TSRTC' filed this Writ Petition for seeking Writ of Certiorari, calling for records relating to the Award in I.D.No.40 of 2012 dtd. 17/2/2014 on the file of the Labour Court-II, Hyderabad which was published in the Telangana Gazette vide G.O.Rt.No.510 dtd. 1/5/2014 and quash the same.

(2.) Heard Sri Thoom Srinivas, learned Standing Counsel for the petitioners-corporation and Sri V.Narasimha Goud, learned counsel for the respondent No.1 and learned Assistant Government Pleader for Labour on behalf of respondent No.2.

(3.) Learned counsel for the petitioner submits that the respondent No.1 was appointed as a daily wage casual contract conductor on 7/4/1996 and her services were regularized on 1/1/1998. During her service, the petitioners-corporation issued punishment orders imposing deferment of annual increments on four occasions and censure on three occasions for her misconduct.