LAWS(TLNG)-2023-6-61

BALARAMUDU Vs. APSRTC

Decided On June 05, 2023
Balaramudu Appellant
V/S
APSRTC Respondents

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Sri B. Mayur Reddy, Standing Counsel for respondents.

(2.) This Writ Petition is filed praying to issue a Writ of Certiorari, quash common impugned proceedings No.P1/114(3)/09-GDL, dtd. 28/2/2009 in suspending the petitioner from service, charge sheeting him and as well as proceeding with the enquiry into charges as illegal, arbitrary, without jurisdiction, as well as in violation of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondents to reinstate the petitioner into service along with all the benefits.

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