DEPOT MANAGER & ORS Vs. S KRISHNA

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.07.2013 passed by the Division Bench of the High Court of judicature of Andhra Pradesh at Hyderabad in Writ Appeal No.1344 of 2013 the original respondents-corporation- employer has preferred the present appeal.

(3.) The facts leading to the present appeal in nutshell are as under :