M. VENKATESHWERLU Vs. ASPRTC

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel appearing on behalf of the respondents.

(2.) This writ petition is filed to issue an appropriate writ or direction particularly one in the nature of Writ of Certiorari to quash the impugned proceedings No.02/95/(27)/05-IBM, dtd. 18/12/2006 in postponing the petitioner's annual increment for a period of two years which shall have the effect of the petitioner's future increments besides treating the suspension period as not on duty as illegal and in violation of principles of natural justice as well as in violation of Articles 14, 16 and 21 of the Constitution of India and consequently, direct the respondents to restore the postponed increment duly treating the suspension period as on duty along with all consequential benefits.

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