SAYAPURAM RAMAKRISHNA Vs. GENERAL MANAGER

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Mandamus declaring the proceedings in RC.No.4152/Estt/2003-04 dtd. 28/12/2003 issued by respondent No.1 as illegal, arbitrary and consequentially direct the respondents to reinstate the petitioner into services with all the consequential benefits.

(2.) Heard Sri K.V.Rama Rao, learned counsel, representing Sri V.R.Avula, learned counsel for the petitioner, Sri Polavaram Srinivas, learned Standing Counsel appearing for respondent Nos.1 and 4 and learned Assistant Government Pleader for Cooperation for respondent Nos.2 and 3.

(3.) Brief facts of the case: