GENERAL MANAGER Vs. K. POOVARASAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the impugned judgment dtd. 9/9/2025 passed by the Division Bench of the High Court of Judicature at Madras in W.A. No. 2693 of 2025, whereby the writ appeal preferred by the appellants came to be dismissed and the order dtd. 16/4/2025 passed by the learned Single Judge of the High Court in W.P. No. 25533 of 2019 was affirmed. By the said order, the learned Single Judge had set aside the order of dismissal dtd. 30/10/2018 passed by the appellants and directed reinstatement of the respondent in service with continuity of service and other consequential benefits, but without backwages.