- (1.) Leave granted.
(2.) Appellant is before us questioning the judgment and order dated 21.9.2007 passed by a Division Bench of the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ Appeal No.658 of 2007 and others whereby and whereunder the said writ appeal preferred from a judgment and order dated 29.10.2002 passed in W.P. No. 21410 of 2002 filed by appellant and others was allowed.
(3.) Respondent - Corporation is constituted and incorporated under the Road Transport Corporation Act, 1950 (64 of 1950). Appellant joined its services as a conductor in the year 1981. A disciplinary proceeding was initiated against him. He was placed under suspension in the year 1982. In the said disciplinary proceeding, he, having been found guilty was dismissed from services. An industrial dispute was raised by him, which was eventually referred to the Labour Court by the State of Andhra Pradesh in exercise of its powers conferred upon it under Section 10(1)(c) of the Industrial Disputes Act, 1947 (for short, "the Act").;