CHAIRMAN VISKAHAPATNAM PORT TRUST Vs. S SATYANARAYANA

JUDGEMENT

(1.) These writ appeals preferred by the Management of the Visakhapatnam Port Trust, Visakhapatnam, and its authorities are directed against the Order of the learned single Judge dated 4.1.2002 in WP Nos.15829, 23448, 23449, 23447 and 23446 of 2001. Initially WP No. 15829 of 2001 was filed by the respondents herein seeking the relief as follows:

(2.) Opposing the Writ Petition No. 15829 of 2001, on behalf of the Visakhapatnam Port Trust, counter affidavit was filed. In para 11 of the counter affidavit it is stated thus:

(3.) The learned single Judge on referring to the decisions of the Supreme Court in M.G. Radappanavar v. State of Karnataka, AIR 2001 SC 260, and Ajit Singh (II) v. State of Punjab, (1999) 7 SCC 209, has held that the petitioners are entitled to the reliefs sought by them in the writ petitions. Accordingly the learned single Judge by the orders impugned in these writ appeals allowed the writ petitions. Hence these writ appeals by the Management of the Visakhapatnam Port Trust.