EXECUTIVE OFFICER T T D Vs. A VASUDEVAIAH

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 22-2-1999 passed by a learned Single Judge of this Court in W.P. No;14784 of 1993 whereby and whereunder the writ petition filed by the respondent herein was allowed.

(2.) The basic fact of the matter is not in dispute. The respondent was appointed as an Instructor (Welder) in an institution known as S.V. Training-cum-Production Centre for TTD, Tirupati. He joined duty on 28-3-1993.

(3.) The said institution is an educational institution is not in dispute. It is also not in dispute that the aforementioned educational institution is affiliated with Director General of Employment and Training (DEGT, for short), which is a department of the Government.