(1.) The Court made the following Order: Heard the learned counsel for the petitioner and learned Standing counsel for the respondent No.2.
(2.) The petitioner was absent from duty from 21/5/1998 to 20/9/1998 and the same was treated as unauthorized absence. An enquiry was conducted and the petitioner was given the punishment of removal from service.
(3.) Aggrieved by the punishment, the petitioner filed an appeal and review before the competent authority of the respondent No.2. Both the appellate and review authorities had confirmed the punishment imposed on the petitioner. Thereafter, the petitioner filed I.D.No.42 of 2003 before the Labour Court, Guntur. The Labour Court has partly allowed the case of the petitioner and directed the respondent to reinstate the petitioner into service without back wages and without continuity of service. The Labour Court order also held that the petitioner would not be entitled to any monetary benefit from the date of removal until the date of the order of the Tribunal.