SYED RIAZUDDIN HUSSAIN Vs. K RAMULU

JUDGEMENT

(1.) These two appeals arise out of the common judgment passed in Writ Petition No.25825 of 1995 and hence are disposed of by this common judgment.

(2.) The appellants in Writ Appeal No. 104 of 1996, for the purpose of this ju4Igment, are referred to as the appellants and the appellant in 1 Writ Appeal No. 34 of 1996, wherever necessary, would be specifically referred to.

(3.) The brief facts relating to the case are that the Respondent No. 1 in both the writ appeals 1 was deputed to the District Backward Classes Service Co-operative Society Limited, Warangal (Respondent No.2 of the writ petition and Appellant No.2 before us) by the Commissioner of Industries on 31/10/1994. He 2 was posted by the Ist appellant-Corporation in the 2nd appellant-Society as the Executive Officer which post was subsequently redesignated as the Executive Director. ' The Ist appellant repatriated Respondent No. 1 to his parent department by order passed on 10/11/1995 which is challenged in Writ Petition No.25825 of 1995. The writ petition having been allowed, appeals have been filed of which Writ Appeal No. 34 of 1996 is by the Respondent No. 3 to the writ petition who was brought on deputation from the Co-operation Department and posted by Appellant No. 1 in Appellant No. 2 Society. Writ Appeal No. 104 of 1996 is by Respondent Nos. 1 and 2 to the writ petition i.e., Appellants 1 and 2 to the writ appeal. It is the admitted case before us that so far as the appellant in Writ Appeal No. 34 of 1996 is concerned he has since been repatriated to his parent department by order passed by Appellant No. 1/01/1996 and has been directed to approach the Commissioner for Cooperation and Registrar of Co-operative Societies for further postings.