BOLLA KRISHNA MURTHY Vs. PRL.SECY., IRRGIATION DEPT

JUDGEMENT

(1.) Petitioner had a chequered career after he had been appointed as NMR Work Inspector in the Irrigation Department on 01.08.1984. He worked in the office of the 5th respondent, i.e., Deputy Executive Engineer, Drainage Sub- Division, Bhimavaram, West Godavari District till 31.08.1987. On 01.09.1987, he was orally terminated. Petitioner challenged the order of termination before the Labour Court, Guntur. By Award dated 15.09.2001, the Labour Court set aside the termination and directed reinstatement of the petitioner in service without back wages. The Award of the Labour Court was challenged by the Department in the High Court in W.P.No.14480 of 2006 ('first writ petition').

(2.) During the pendency of the first writ petition, the petitioner was reinstated into service on 29.03.2005 and was again terminated on 29.05.2005, which was challenged by the petitioner in a subsequent writ petition being W.P.No.12755 of 2005 ('second writ petition').

(3.) In the year 2011, the first writ petition filed by the Department was dismissed and by order dated 14.02.2011, the High Court confirmed the order of the Labour Court and it was directed that the petitioner shall be deemed to be in continuous service from 01.08.1984 till 29.05.2005, i.e., the date of his subsequent termination.