A SUBBARAMI REDDY Vs. A CHANDRAIAH NAIDU

JUDGEMENT

(1.) THIS appeal is filed under Clause-15 of Letters Patent aggrieved by the order dated 22.02.2012 passed by the learned Single Judge in Contempt Case No.1807 of 2011. We have heard Sri V. Venugopal Rao, the learned counsel appearing for the appellants as well as Sri A. Chandraiah Naidu, the learned counsel appearing for the respondents.

(2.) AS could be seen from the material available on record, the respondent herein, who was working as a Senior Mechanic in Sri Kalahasteeswara Institute of Technology, Sri Kalahasti, filed W.P.No.20987 of 2007 aggrieved by termination of his services by proceedings dated 9.9.2007. After hearing both the parties, the learned Single Judge by order dated 2.9.2010 while setting aside the impugned proceedings disposed of the writ petition directing reinstatement of the writ petitioner/respondent herein with continuity of service and all other attendant benefits including increments, arrears of salary, etc., however imposing the punishment of stoppage of one increment without cumulative effect. W.A.No.938 of 2011 preferred by the appellants herein was dismissed by judgment 15.11.2011.

(3.) AGGRIEVED by the above said directions issued by the learned Single Judge while closing the contempt case, this Letters Patent Appeal is preferred by the respondents in the writ petition/contempt case. At the outset, the learned counsel for the respondent/writ petitioner raised an objection as to the maintainability of the appeal contending that as the learned Single Judge had merely clarified the purport of the order passed in W.P.No.20987 of 2007 and no fresh directions were issued, the appellant cannot maintain the present writ appeal under Clause-15 of the Letters Patent. In support of the said submission, the learned counsel relied upon a decision of the Division Bench of this Court in SPECIAL DEPUTY COLLECTOR (L.A.), SRBC, NANDYAL v. N. VASUDEVARAO (2004 (1) An.W.R. 418).