G GOVINDA RAJULU Vs. ANDHRA PRADESH STATE CONSTRUCTION CORPORATION LIMITED
LAWS(SC)-1986-11-63
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on November 26,1986

G.GOVINDA RAJULU Appellant
VERSUS
ANDHRA PRADESH STATE CONSTRUCTION CORPORATION LIMITED Respondents

JUDGEMENT

- (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. Order accordingly.;


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