EASTERN POWER DISTRIBUTION COMPANY Vs. G.SATYANARAYANA

JUDGEMENT

(1.) The Eastern Power Distribution Company filed this writ appeal under Clause 15 of Letter Patent, aggrieved by the order passed by the learned single Judge of High Court of Judicature at Hyderabad for the State of Telangana and State of Andhra Pradesh in W.P.No.16288 of 2004 dtd. 29/4/2016, whereunder, the learned single Judge set-aside the proceedings of the first appellant herein dtd. 31/8/2004, while directing to pay all the monetary benefits to the petitioner, as if he continued in service with effect from 12/4/2003 till the date of his retirement, including retiral benefits.

(2.) The respondent herein was the writ petitioner and the appellants herein were the respondents before the learned single Judge. They will hereinafter be referred as arrayed in W.P.No.16288 of 2004 for the sake of convenience.

(3.) The writ petitioner - G. Satyanarayana filed the writ petitioner under Article 226 of the Constitution of India, claiming writ of Certiorari to quash the Proceedings of the first respondent dtd. 31/8/2004 by declaring the same as arbitrary and for a consequential direction to the respondents to extend all service benefits to the petitioner as a Junior Accounts Officer.