The Depot Manager vs The Chairman on 28 March, 2022

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Andhra Pradesh High Court - Amravati

The Depot Manager vs The Chairman on 28 March, 2022

Bench: B Krishna Mohan

(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATL- -
(SPECIAL ORIGINAL JURISDICTION}

MONDAY THE TWE NTY EIGHTH BAY DF MARCH.
TWO THOUSAND > AND TWENTY TWO
PRESENT:

THE HONOQURAQSLE SRI JUSTICE B KRISHNA MOHAN

WRIT PETITION NO: 7378 OF 2022 _
Between:
The Depot Manager, APSRTC. Visakhapainans! Depot, Visakhapatnam Distric
WPatiioner..
AND

The Chairnan, in dusty ral Tribx una our Labour Court, Visakhapainam.

2. T. Chinna Rao, S/o} Pydi Raju, Aged 50 years, "Occ c. Driver, E.No. 484430. Rio
HNe . 1-4-79, LB Colony, Kotte Ver Nkgpalem, Visakhanainam-17.

Respondents.

MHEREAS the Petitioner ahove named through its Advocate Sri Solomon Raju
Manchala for (APSRTC) presented this Petition uncer Artic Ne 228 of the Constiiutien of
india praying that in the circumstances stated in the affidavil Hed therewith, the High
Gourl may he pleased to issue a writ, order or diraction more particulady one in the
nature of WRI J OF prohibition, thereby restraini ing/prohibiting the Jearned Respondant
No. Therein vic The Chairperson cum Presic ding Officer, industrial Tribunal cur Labour
Cour, Vi sakhapatnatn proceed ng further with LO.No. 18 of 2020 under Section 10 of
the industria igi Disputes Act 1947 filed by the Responder ni No. 2 herein and quash the
same being without jurisdiction.

AND WHEREAS the High Court Upon perusing the pefifion and affidavit filed
hergin and upon hearing the argurnente of Sri Solon ton Raju Manchala for (APSRTC)
Advocal te for the Petitioner and GP for Services for Re sspandent Nod, directed issue of

atice fo the Respondents herein io show cause as te why this WRIT PETITION shauid
not be admitted, -

You viz:
The Chairman, In dustrial Tribunal curr b abot gy Court, Visakhanainan.
2. 7, Chinna Rao, ofo Pydi Raju, RYo HNo. 1-4-19, LB Colony, Kotla Venkafipalem,

Visakhanainam- 17 _-

are De and hereby direcied to show cause alther appearing in persor: or through an
Advonate, as to why in the cirournstances set oat in ime petition and the affidavit Hed
therewith Coapy arnclosed) this WRIT PETITION sho id not be adrnitted, an or befora
25.04.2022, on which date the case stands posted for ReSHTg.

iA NOo 1 OF 20283

Petition under Section 484 CRO oraying that in the clroumstances stated in the
affidavit fled in support of the wril petit fon, Ihe High Court may be pleased to stay ail
furthe ef proceadings in If No. 18 of 2020 on the He of 1" respondent Le. The

Nairpersoan cum Presici ing Gificer. industrial Thbunal cum Lahour cout,

Visakhapatna am, pending dispasal of WP No 7378 of 2022, an the fle of the High Court --
The Court made the following:
ORDER:

"Adit, Rule nish. Call for records. Notice returnable in four weeks. Heard the counsel for the petitioner. The counsel for the petitioner is permitted fo serve notice on the respondent No.2 and proof of service shall be fled within two weeks from today. Post on 28.04.2022.

in the meanwhile, there shell be ¢tay of all further proceedings in 1D.No.18 af 2026 pending on the Sle af the respandent Not until further orders". Ta, 1 zZ.

San so» MOR M.RAMESH BaBL DEPUTY REG ISTRAR a HTRUE COPY! " a a For SECTION OFFICER The Chairman, industrial bunal ct mm Lsbour Court . Visakhapatnam Yi. Vv COHrne Rao. SG Pydi Raiu, Rio HNo. 441. "19, LB Golory, Kotla' Venkoiipater . Visakhanatnarn-17, iby RPAD. along with a onpy of behier and memorandum of grounds} One CO to Sri. Solomon Ralu M ancheia a Tor (AP SRITC) Ar dvacate fOPUC] Two Cle to GP for Services, High ¢ OFAPICHIT] -- » One spare COPY, HIGH SQUAT BRM DATED 28/3083 ORDER POST ON 25.04.2022 NOTICE BEFORE ADission WP. No. S78 of 2092 INTERIM STAY

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Andhra Pradesh High Court - Amravati