Andhra Pradesh High Court - Amravati
V.M. Rao vs Regional Manager, on 27 December, 2023
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i THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
iSPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTY SEVENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE
-PRESENT:
THE HONOURABLE SRI JUSTICE HARINATH NUNEPALLY
WRIT PETITION NO: 26204 OF 201
Bahwveen)
VM. Rao, Slo Srirama Murthy. aged about $8 years, Retired Conductor, APSRTC
Visaka Steal City Depot, Kurmannapaiem, Visakhapainam, Yisakhapainam District,
AP.
. Petiioner
AND
{. Regional Manager, APSRTC, Visakhapainan Visakhapatnam Crstrict, AP.,
3, Usspot. Mariage, APSRTC, Visakha Stee! City Depot, Kumaninapaient,
\isakhapatnam Visakhapaianam CHetrict, ALP.
_ Mespondents
Petition under Anicle 220 of the Constitution of india praying tal in ihe
ciroumstances stated in the affidavit fied therewith, the High Court may be pleaacd
tq issue an appropriate writ of order oF direction under Article 226 of the Constiniion
af india, particularly one in the aature of writ of MANDAMUS, deciaring the
nroceedings Jesued by the senand respondent fe. Depot. Manager, APSRTS.,
Visakha Steel City Deol, urmannapalent. Visashapainam in No PA FaSt yedte-
VSCGED TOR. 2012 as unjust, arbirary on and egal and direct the second -
respondent in reguiarise the salary of the petifioner by revising the incrernents fram
Hime to fime and pay the same fo him after calling for the renords.
iA NO: 1 OF 2072 (WP.MP.No.33430 OF 2012}
Setton under Section 16) CPC praying that in the circumstances stated in
the affidavit fled in suppert of the pelition, fhe High Court may be pleased ip dinect
fhe second respondent to pay salary after revising the Increments from time fo bme
since the cormpletion of the first punishment neriad fo the petificner panding the wri
mation, Pending disposal of WP 26264 of 2072, on the He of the High Court
Tha pefiffon coming on for nearing, upon perusing ihe Petition and the
affidavit Hed in support thereof and upon hearing the arguments of Sri Nuthalapatt
Krishna Murthy, Advocate for the Petitioner and of Sri Vinod Kumar Tarnada (SG
FOR APSRTC) for the Respondents, the Court made the following
ORDER:
"The lasue pertaining te deferment ef increments of the petflioner can be adjudicated, if the service record of the petitioner is perused. Loarned standing counsel for the respondents' Corporation submitted that the Depot Manager, AP.S.RT.C., Visakha Stes! City Sepot, the 2° respondent herein, is not respondiig. Hence, the Depot Manager, A.P.S.R.T.C., Vieekha Steal Cay Depot, the 2" respondent herein, is directed fo present in person, alang with the service register of the petitioner, on the next date of adjournment. Post on 04.04.2024." * RAG . reruns sai A. VEN GISTRAR RYRUE COPY! eR To,
1. Ragional Manager, APGRTC, Visakhapatnam Visakhapainam Distiat. (by RPAD)
2. Depot Manager, APSRIC, Visakha Steel City Depat, Kurmannagaiem, Visakhapatnam Visakhapatanam District. {by Speed Post with s direction ta appear person 'before this court on 04,0 1.2084 at 1:30 Ao 4% One CC to Sri Nuthaiapah Kn ishria Murthy, A vocate [OPUL) gS:
4. One CC to SA Vinod Kumar Tarlada, (SC FOR A BSRTC} + [OPUC)
8. One CC fo Srnt K Sarala Reddy, Advocate [OF uct s ® One spare copy ra a HIGH COURT BN DATED RT 2f2023 POST ON 04.04.2024.
ORDER WP.No. 28234 of 2072 FOR APPEARANCE