M. RAMABRAHMAM Vs. THE DIRECTOR

JUDGEMENT

(1.) THESE two writ appeals are filed assailing the common order, dated 30.08.2012 passed by the learned Single Judge in W.P. Nos. 3815 and 12324 of 1999.

(2.) THE appellant was employed as Secretarial Assistant in the Nizams Institute of Medical Sciences, Hyderabad, 1st respondent herein. He was issued a charge memo, dated 05.02.1994 wherein five charges were framed. Thereafter, he was placed under suspension through order 17.05.1994. This was followed by the supplementary charge memo, dated 01.07.1994 wherein two more charges were framed. The appellant submitted his explanation to the charge memos. Not satisfied with that, the 1st respondent appointed an enquiry officer. Through his report, dated 14.11.1994, the enquiry officer held that charges 3, 4, 5 and 6 are proved. The 1st respondent examined the report. However, he did not press charge No. 5. Taking into account the findings on charges 3, 4 and 6, the 1st respondent passed order, dated 21.02.1995 removing the appellant from service.

(3.) THROUGH the order under appeal, the learned Single Judge dismissed W.A. No. 12324 of 1999 and allowed W.P. No. 3815 of 1999, setting aside the award and remanding the matter to the Labour Court for fresh consideration and disposal. The appellant filed both these appeals feeling aggrieved by allowing of W.P. No. 3815 of 1999 on the one hand and dismissal of W.P. No. 12324 of 1999 on the other hand.