S.K. YASIN Vs. DEPOT MANAGER

JUDGEMENT

(1.) The petitioner workman filed this writ petition, under Art. 227 of the Constitution of India, to declare the final order, dated 10.10.1998, in Proceedings No.01/2(6)/98-DM:BNS issued by the respondent as illegal, and arbitrary and set the same aside and grant the consequential benefits including arrears.

(2.) I have heard the submissions of Sri S.A.K.Mynuddin, learned counsel appearing for the petitioner and of Sri A.Ravi Babu, learned Standing Counsel for the respondent-APSRTC (now TSRTC). I have perused the material record.

(3.) To begin with, it is appropriate to refer to the charge formulated against the petitioner, which reads thus: