K. SHANKER Vs. TSRTC

JUDGEMENT

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

(2.) The petitioner filed this writ petition to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring that the action of respondent No.4 in imposing the punishment of reduction of petitioner's pay by two incremental stages with cumulative effect and treating the period of suspension as not on duty for all purposes as arbitrary, illegal and unreasonable by setting aside the Final order No.02/114(27) 2005 HYT, dtd. 23/12/2005 of the 4th respondent and consequential proceeding No. PA/20(229)/2007-HCR, dtd. 22/11/2007 of the 2nd respondent and direct the respondents to restore the reduced increments of the petitioner with proper fixation and treat the period of suspension of the petitioner as on duty for all purposes.

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