Telangana High Court
M.Rajaiah vs The Apsrtc, on 1 April, 2025
Author: P.Sree Sudha
Bench: P.Sree Sudha
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
THURSDAY, THE THIRD DAY OF JULY,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE R.KANTHA RAO
WP .NO: 17390 of 2014
Between:
M. Rajaiah S/o Achaiah
Occ: Driver E.NO.650967, R/o 3-1-3, (M) Jangaon, District Warangal.
..... Petitioner
AND
1 The APSRTC, Rep by its Vice Chairman & Managing Director,
Musheerabad, Hyderabad.
2 The Depot Manager, APSRTC, Jangaon Depot, Warangal District.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to call for the records from the respondents herein and issue writ order
or direction particularly one in the nature of writ of MANDAMUS by declaring
the impugned Proceeding No.01/114(1)/2014-JN dt 12.06.2014 placing
petitioner under suspension is illegal, unsustainable, inviolation of principles of
natural Justice, illegal, unjust, contrary to law, arbitrary and also inviolation of
Article 14 & 21 of Constitution of India consequently by setting aside the same.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri P. Sridhar Rao,
Advocate for the Petitioner and Sri K. Srinivas Rao, Standing Counsel for the
Respondents, the Court made the following
ORDER:
Post after four weeks.
Counter-affidavit is filed on behalf of the respondents.
Heard learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the respondent-Corporation.
The petitioner was suspended on the allegation that he entered the staff room, abused his co-employee in un-parliamentary language.
Learned counsel appearing for the petitioner submits that before passing the suspension order, no opportunity of being heard was given to the petitioner.
Having gone through the allegation levelled against the petitioner and the manner in which the suspension order was passed, I am inclined to revoke the suspension order.
Accordingly, the impugned suspension order dated 12.6.2014 is hereby revoked.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Vice Chairman & Managing Director, APSRTC, Musheerabad, Hyderabad.
2 The Depot Manager, APSRTC, Jangaon Depot, Warangal District.
(Addressees 1 & 2 BY RPAD) 3 One CC to Sri P. Sridhar Rao, Advocate (OPUC) 4 One spare copy.
nnr HIGH COURT RKR,J DATED: 3-7-2014 NOTE: Post after four weeks ORDER W.P.NO. 17390 OF 2014 DIRECTION HIGH COURT Nnr Date of Drafting : 04-7-2014 RKR,J DATED: 3-7-2014 NOTE: Post after four weeks ORDER W.P.NO. 17390 OF 2014 DIRECTION