S. SIDDESWAR RAO Vs. MOHD. ZAKARIA

JUDGEMENT

(1.) AGGRIEVED by the Award dated 04.12.2001 in OP No. 1667 of 1996 passed by the Chairman, II Member Tribunal for Disciplinary Proceedings -cum -VII Additional Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal"), the claimant preferred the instant MACMA.

(2.) THE factual matrix of the case is thus: