THE GENERAL MANAGER Vs. D. PRASAD AND ORS.

JUDGEMENT

(1.) The instant appeals arise from the common order dated 11th September, 2014 passed in W.P.Nos.6311 and 15568 of 2014.

(2.) The first writ petition was filed by the employee / first respondent in W.A.No.360 of 2015, seeking a direction to the appellant herein to issue orders of reinstatement with continuity of service and other benefits as per the order dated 18th October, 2013 passed in the Approval Petition being A.P.No.234 of 2012.

(3.) The second petition was filed by the management/ appellant herein, questioning the legality and validity of the said order passed in the approval petition.