ANIL NEERUKONDA EDUCATIONAL SOCIETY Vs. NIRMALA PASAM

JUDGEMENT

(1.) Being aggrieved by the order dtd. 20/3/2020 passed by the learned single Judge in W.P.No.11958 of 2019, this appeal, under clause 15 of the Letters Patent, has been preferred by the appellants/respondents 4 and 5 in the writ petition.

(2.) By common order dtd. 20/3/2020 passed in W.P.Nos.11889 and 11958 of 2020, the learned single Judge set aside the order of termination, whereby the 1st respondent/writ petitioner was terminated and relieved and directed that she be reinstated into the services of the 2nd respondent-Society with a further observation that the enquiry as contemplated into the allegations regarding complaints so specified in the return and resolution of the academic council whereby the services of the 1st respondent/writ petitioner have been shown as fatal, be completed within a period of two months from the date of receipt of a copy of the order.

(3.) Learned counsel for the appellants contends that the writ petition is not maintainable because respondent No.1/writ petitioner was an employee of the society and the order of termination was simplicitor without casting any stigma; therefore, interference as made by the learned single Judge is not accordance with law.