DEPOT MANAGER Vs. P. HARI

JUDGEMENT

(1.) The petitioner in Contempt Case No.233 of 2017 (hereinafter referred as petitioner), who was working with the APSRTC had approached Labour Court, Guntur by way of I.D.No.344 of 2001 being aggrieved by the termination of the services of the petitioner with effect from 21/1/2001. The said case was dismissed by the Labour Court on 7/9/2006. Aggrieved by the same, the petitioner had moved the erstwhile High Court of Andhra Pradesh, by way of W.P.No.7145 of 2007. This writ petition was allowed by the Hon'ble Court on 22/11/2013 directing the respondents therein to reinstate the petitioner with all consequential benefits.

(2.) The petitioner is said to have approached the respondent authorities for being reinstated, on the basis of the orders dtd. 22/11/2013. As the reinstatement was not being carried out, the petitioner approached this Court, by way of C.C.No.233 of 2017. The defence of the respondents was that a Writ Appeal had been filed against the orders of the leaned Single Judge dtd. 22/11/2013 and the same was pending before the Court. The Writ Appeal which was numbered as W.A.No.1772 of 2017 was allowed by modifying the order of the learned Single Judge. The Division Bench had confirmed the order of reinstatement. However, back wages from the date of termination till date of the Judgment of the learned Single Judge was denied.

(3.) Even while the Writ Appeal was pending, minimum wages were calculated by the respondents and paid to the petitioner. The petitioner was also reinstated into service.