BOLLA KRISHNAMURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) This Court has heard Sri M.Pitchaiah, learned counsel for the petitioner and the learned Government Pleader for Irrigation and Command Area Development.

(3.) This case has a long and chequered history. Sri M. Pichaiah appearing for the petitioner has submitted long and detailed arguments in this matter. He points out that the petitioner was initially appointed as an NMR Work Inspector in the Sub Divisional Office of the 5th respondent. He was terminated from services on 1/9/1987. The same was questioned in the Labour Court by filing I.D.No.254 of 1996 and an Award was passed in his favour on 15/9/2001. Since the award was not implemented E.P. was filed. The petitioner was then reinstated into services. He was once again terminated by the respondents. He challenged the same by filing W.P.No.12755 of 2005, which was allowed on 5/10/2018 declaring that the retrenchment was bad and directed the petitioner to be reinstated with all consequential benefits. Challenging the Labour Court Award in I.D.No.254 of 1996, an appeal was filed by the State vide W.P.No.14480 of 2006. The said Writ Petition was dismissed on 14/2/2011. Against the order of the learned single Judge, by which the petitioner was directed to be reinstated into service (W.P.No.12755 of 2005) a Writ Appeal No.339 of 2019 was filed by the respondents, which was also dismissed on merits on 16/3/2021. Since the payments were not made contempt proceedings were started (C.C.No.3436 of 2018). In the contempt proceedings also learned counsel points out that the issues raised in the present matter viz., the payment of paltry amounts contrary to law was raised. Learned counsel for the petitioner points out that the Division Bench while dealing with the contempt left it open to the petitioner to agitate the same in appropriate proceedings. The present Writ is filed claiming wages for the period from 21/5/2005 to 25/7/2019. It is submitted after deducting the amounts paid through the Court a sum of Rs.10,59,055.00 is due.