GOVERNMENT OF A.P. Vs. M. ANIL KUMAR

JUDGEMENT

(1.) Vide the present writ petition, the petitioners challenge the order dated 08/3/2013 passed by the A.P. Administrative Tribunal, Hyderabad in O.A.No. 1607 of 2013, whereby the learned Tribunal while allowing the application filed by the respondent under section 19 of the Administrative Tribunals Act, 1985 set aside the impugned proceedings in Rc.No. 3279/B-3/2011 dated 18/6/2011 with a direction to the first petitioner to immediately reinstate the first respondent into service as Secondary Grade Teacher. Further liberty is granted to the first petitioner to proceed with the departmental enquiry from the date of first respondent submitted his explanation in accordance with Rule 20 of AP Civil Services [CC and A] Rules, 1991.

(2.) However, instead of conducting further enquiry, the petitioners have challenged the same in the present writ petition. It is pertinent to note that vide order dated 12/6/2014, this Court suspended the order passed by the Tribunal and thereafter vacate stay petition filed by the respondents herein vide WVMP.No.1316 of 2015 was dismissed, vide order dated 28/9/2015. Thus, the petitioners have not taken any steps after passing the order by the Tribunal.

(3.) It is not in dispute that the first respondent is a regular Secondary Grade Teacher and was sanctioned 75 days of medical leave from 16/6/2008 to 29/08/2008, however, he could not report to duty after expiry of leave.