DEPOT MANAGER, APSRTC Vs. INDUSTRIAL TRIBUNALCUMLABOUR COURT

JUDGEMENT

(1.) Heard learned standing counsel appearing on behalf of the petitioner and learned Government Pleader for Labour appearing for the 1st respondent and learned counsel for the 2nd respondent.

(2.) This writ petition is filed by the petitioner praying to issue a Writ of Certiorari calling for the records relating to the impugned order dtd. 23/9/2013 in I.D.No.19 of 2009 on the file of Labour Court, Warangal and set aside the same as illegal and arbitrary.

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