Nanavati, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The respondent was earlier working as a Cleaner with a private bus operator. The said route was nationalised and, therefore, he became a displaced employee. Pursuant to the policy adopted by the appellant to absorb such displaced employees, subject to their eligibility, the respondent was also allowed to appear for a technical test to ascertain his eligibility. The respondent failed in that test and therefore he was not absorbed. He then made a representation to the appellant - Corporation to hold a re-test for him and absorb him as a Cleaner. As his representation was not accepted, he filed Writ Petition No. 16818/92 in the High Court of Judicature of Andhra Pradesh.;