Supreme Court of India
G. Govinda Rajulu vs Andhra Pradesh State Construction ... on 26 November, 1986
Equivalent citations: AIR1987SC1801, (1988)ILLJ328SC, 1989(1)SCALE1526, 1986SUPP(1)SCC651, AIR 1987 SUPREME COURT 1801, 1988 LAB IC 110, 1986 SCC (SUPP) 651, (1988) 2 LAB LN 348.2, 1987 SCC (L&S) 71
Author: R.S. Pathak
Bench: E.S. Venkataramiah, R.S. Pathak, Sabyasachi Mukharji
JUDGMENT R.S. Pathak, J.
1. We have carefully considered the matter and after hearing learned Counsel for the parties, we direct that the employees of the Andhra Pradesh State Construction Corporation Limited whose services were sought to be terminated on account of the closure of the Corporation shall be continued in service on the same terms and conditions either in the Government departments or in the Government Corporations.
2. The writ petition is disposed of accordingly. There is no order as to costs.