T.Ashok Reddy, Medak District. vs The A.P.State Road Transport ...
2021 Latest Caselaw 2328 Tel

    HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                          W.P.No.21522 of 2005

ORDER:

When the matter is taken up for hearing, learned counsel

on either side fairly conceded that the issue involved in this

writ petition is squarely covered by the common judgment

dated 04.12.2014 passed by the Division Bench in W.A.No.880

of 2006 and batch.

Following the common judgment dated 04.12.2014 in

W.A.No.880 of 2006 and batch, this Writ Petition is disposed

of directing the petitioner to submit a representation to the

respondents seeking retrospective regularization on par with

his juniors. On receipt of such representation, the respondents

shall consider the same and pass appropriate orders in terms

of the common Judgment dated 04.12.2014 in W.A.No.880 of

2006 and batch. No costs.

Pending miscellaneous petitions, if any, shall stand

closed.

_____________________________________ JUSTICE ABHINAND KUMAR SHAVILI Date: 10.08.2021 rkk

Note: Registry to annex copy of the common judgment dated 4.12.2014 in W.A.No.880 of 2006 and batch.