P N SUBRAMANYAM REDDY Vs. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION
LAWS(SC)-1991-9-65
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
September 19,1991
P.N.SUBRAMANYAM REDDY
Appellant
VERSUS
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATATION
Respondents
JUDGEMENT
S.C. Agrawal, J. -
(1.) Special Leave granted.
(2.) Heard counsel for the parties.
(3.) These appeals by Special Leave are directed against the judgment dated November 12, 1990 of the High Court of Andhra Pradesh in Writ Appeals Nos. 1669 and 1714 of 1989 arising out of Writ Petition No. 578 of 1986 by the appellant.;
(2.) Heard counsel for the parties.
(3.) These appeals by Special Leave are directed against the judgment dated November 12, 1990 of the High Court of Andhra Pradesh in Writ Appeals Nos. 1669 and 1714 of 1989 arising out of Writ Petition No. 578 of 1986 by the appellant.;
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