- (1.) Challenge in this appeal is to the order passed by a Division Bench of the Andhra Pradesh High Court allowing the writ appeal filed by the respondent-Andhra Pradesh State Road Transport Corporation (in short the "Corporation") and its functionaries.
(2.) A writ petition was filed by the appellant claiming that since an award was passed by the Labour Court directing his re-instatement, his pay has to be fixed after taking into consideration the notional increments. Learned Single Judge relied on a Division Bench's decision in APSRTC Khammam Region and Anr. v. P. Nageswara Rao (2001 (4) ALD 568 (DB) and allowed the writ petition.
(3.) Present respondents filed a writ appeal before the High Court questioning correctness of the judgment. The High Court noticed that the view expressed by the Division Bench in P. Nageswara Rao's case (supra) was dis-approved by this Court in A.P.S.R.T.C. v. S. Narsagoud (2003 (2) SCC 212) and, therefore, allowed the writ appeal directing dismissal of the writ petition.;