EXECUTIVE ENGINEER PANCHAYAT RAJ HYDERABAD Vs. SYED ZAINUDDIN

JUDGEMENT

(1.) The main point that is raised in this batch of writ petitions is the same and it is enough if we set out the material facts in W.P.No. 1686 of 1976.

(2.) This is an application filed under Art. 226 of the Constitution of India for the issuance of a writ of Certiorari seeking the quashing of the decision of the Labour Court, Hyderabad, the 2nd respondent, rendered in M.P.No. 71 of 1974 dt. 25th March, 1975.

(3.) The 1st respondent is working as a Work Inspector under the jurisdiction of the Executive Engineer, Panchayat Raj, Engineering Department, Hyderabad the petitioner who is the appointing authority also. The 1st respondent is not a technical man and he did not possess any technical qualifications. His duties are of supervisory in nature in the execution and maintenance of the roads and buildings under the jurisdiction of the petitioner.