K. Vinod, vs The Apsrtc
2023 Latest Caselaw 800 Tel

           THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

               W.P. Nos.34751, 34799 and 35725 of 2013

COMMON ORDER:

         Seeking to declare the action of the respondent No.2 in not

ordering re-engagement with continuity of service, as illegal and

arbitrary, the petitioners have filed the present writ petitions.

The learned Standing Counsel for the respondent

Corporation has stated that the Hon'ble Supreme Court, under

similar circumstances, in Andhra Pradesh State Road

Transport Corporation v. A.U.M.Rao and others1 has denied

the benefit of past service to the workman therein.

The learned counsel for the petitioners has not disputed the

ratio laid down by the Hon'ble Supreme Court in the above

referred to judgment relied upon by the learned Standing Counsel.

Having regard to the facts and circumstances of the case

and having regard to the judgment of Hon'ble Supreme Court

referred to above, the writ petitions stand dismissed.

Pending Miscellaneous Petitions shall also stand dismissed.

No order as to costs.

________________________ A.ABHISHEK REDDY, J Date: 15.02.2023 va

(2019) 14 SCC 663