Telangana High Court
A.P.State Road Transport Corporation. vs Sri N.Satyanarayana, on 11 September, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 12565 of 2002
ORDER:
This writ petition is filed by the Petitioner Corporation seeking to issue a writ of certiorari, calling for the records relating to and connecting with the impugned Award, dated 16.11.2001, passed in I.D.No.48/2000 by the Industrial Tribunal-cum-Labour Court, Visakhapatnam, whereby the 1st respondent/workman was directed to be reinstated into service without back wages, but with continuity of service after the workman paying an amount of Rs.2,723/- towards the loss sustained by the Corporation, and quash the same holding it as arbitrary and illegal.
At the time of hearing, it is brought to the notice of this Court that the issue involved in this writ petition is similar to W.P.No.11974 of 2002 and the same was dismissed by this court on 23.07.2018.
In view of the same, this writ petition is also dismissed in terms of W.P.No.11974 of 2002, dated 23.07.2018.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 11th September, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 12565 of 2002 (dismissed) 11th September, 2018 cbs