2000 LAB. I. C. 2274 ::(2000) 2 CurLR 90 ::(2000) 2 Andh LT 214 ::(2001) 2 SCT 33 ::(2000) 4 ServLR 28 ::(2000) 2 AndhLD 818

Andhra Pradesh High Court

Hon'ble Judge(s): S. R. Nayak , J

Road Transport Corporation Act (64 of 1950) , S.45— Circular No. PD-115/93 Dt. 15-12-1993 of Chief Manager (Personnel), APSRTC - Family planning incentive increment - Discontinuance - Validity - Employer granted incentive increment after his wife underwent tubectomy operation - Death of wife - Employee contracting second marriage and also having child from his second marriage - Discontinuance of incentive - Not improper - Recovery of payment after he contracted second marriage - Also not improper. Constitution of India , Art.16.— (Para 5)