P.Ganganna, E.No.404121 vs The Andhra Pradesh State Road Transport ...
2024 Latest Caselaw 389 AP

Andhra Pradesh High Court - Amravati

P.Ganganna, E.No.404121 vs The Andhra Pradesh State Road Transport ... on 9 January, 2024

         THE HON'BLE SRI JUSTICE HARINATH.N

            WRIT PETITION No.19605 of 2014

ORDER:

The petitioner is aggrieved by the Award passed by the

Labour Court in I.D.No.209 of 1998, whereby, the Labour

Court had denied granting any relief. The petitioner was

working as a Conductor in the respondent Corporation and

during his service a charge sheet dated 29.09.1993 was

issued whereby, the petitioner was charged of Impersonating

in the name of P.Ganganna and producing the certificate of

P.Ganganna for the purpose of securing employment.

2. The petitioner replied to the show cause notice and

after conducting a detailed enquiry, the petitioner was

imposed with the punishment of removal from service. The

order dated 27.04.1994 was appealed before the Appellate

Authority and also taken further in Review before the

Appropriate Authority in vain.

3. The petitioner subsequently filed I.D.No.209 of 1998

before the Labour Court, Ananthapur and the Labour Court

after considering all the evidence and passed Award denying

any benefit to the petitioner. The Labour Court has HN,J

specifically mentioned in the Award and relied on the enquiry

report whereby, it was specifically stated that the said

P.Ganganna was working as a Stenographer in the office of

the I.G.(C.I.D)., Hyderabad and that the petitioner has used

the S.S.C. Certificate of the said P.Ganganna for securing

employment.

4. It is also mentioned that the petitioner orginal name is

S.Venkataramana, S/o S.Venkatesh. Considering the

detailed manner in which the Award has been passed, the

grievance of the petitioner in so far as interferring with the

Award is concerned cannot be considered with these said

facts and circumstances.

5. The learned counsel for the petitioner relies on the

judgment of Maduri Bench of Madras High Court in S.Rajaji

@ Rajamani Vs. The Chief Engineer (Distribution) and

Another1, wherein the Madras High Court refused to

interfere with the order of the Appellate Authority. The facts

of the case dealt with by the Madras High Court and the facts

which are in this Writ Petition are different and thus the

and

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judgment of the Madras High Court relied upon by the

petitioner would not aid the petitioner in Convincing the

Court for grant of any relief.

6. Accordingly, the Writ Petition is dismissed. There shall

be no order as to costs.

As a sequel miscellaneous application, pending, if any,

shall also stand closed.

_____________________________ JUSTICE HARINATH.N

Date: 09.01.2024 SNI HN,J

THE HON'BLE SRI JUSTICE HARINATH.N

WRIT PETITION No.19605 of 2014 Date: 09.01.2024

SNI