EASTERN POWER DISTRIBUTION COMPANY Vs. DABBA SRIKANTH

JUDGEMENT

(1.) Heard Mr. Metta Chandra Sekhara Rao, learned counsel for the appellants. Also heard Mr. V.V.N. Narayana Rao, learned counsel for the respondent.

(2.) This appeal is preferred against the order dated 19.02.2020 passed by the learned single Judge in W.P.No.3995 of 2020 setting aside the order dated 05.05.2017 and directing the appellants to treat the suspension period of the petitioner from 20.05.2013 to 29.03.2017 as 'duty period' and pay the arrears of the salary for that period to the writ petitioner.

(3.) Mr. Metta Chandra Sekhar Rao, learned counsel for the appellants, submits that the writ petition filed by the petitioner without availing alternative remedy was not maintainable and, that apart, the writ petition was disposed of without granting any opportunity to the appellants to file counter-affidavit and therefore, the order of the learned single Judge is vitiated for not providing opportunity to the appellants to contest the case on merits.