ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION Vs. CHANDRAMOULI

JUDGEMENT

(1.) These three writ appeals are disposed of by this common order. The only prayer made by the learned Counsel for the appellant-Corporation is that the respondents in these writ appeals were removed between the period 1985 and 1991 and though they were reinstated between 1996 and 1998, the benefit of giving them notional increments does not arise for the reason that the Labour Court has not awarded them the attendant benefits.

(2.) The respondents herein filed writ petitions before this Court assailing the action of the appellant in not granting them the notional increments.

(3.) There is no gainsaying that it is well established by umpteen numbers of judgments that where the Labour Court has granted continuity of service the employees are entitled to notional increments resulting in financial benefit from the date of the award.