G. Govinda Rajulu v. Andhra Pradesh State Construction Corporation Limited And Another

G. Govinda Rajulu v. Andhra Pradesh State Construction Corporation Limited And Another

(Supreme Court Of India)

Writ Petition No. 6081/83 | 26-11-1986

1. The Order of the Court is as follows

2. We have carefully considered the matter and after hearing learned counsel for the parties, we direct that the employee of the Andhra Pradesh State Construction Corporation Limited whose service were sought to be terminated on account of the closure of the Corporation shall be continued in service on the same terms and conditions either in the Government Departments or in the Government Corporations. 2. The writ petition is disposed of accordingly. There is no order as to costs.

Advocate List
Bench
  • HON'BLE JUSTICE R. S. PATHAK
  • HON'BLE JUSTICE E. S. VENKATARAMIAH
  • HON'BLE JUSTICE SABYASACHI MUKHARJI
Eq Citations
  • 1989 (1) SCALE 1526
  • AIR 1987 SC 1801
  • LQ/SC/1986/486
Head Note

Constitution of India — Art. 14 — Closure of Corporation — Termination of service of employees — Direction to continue in service on same terms and conditions either in Government Departments or in Government Corporations — Writ petition disposed of accordingly