D.S.RAO Vs. EXECUTIVE COMMITTEE

JUDGEMENT

(1.) Heard Sri M.S.N.Prasad, learned counsel for the petitioner and Sri Bathula Raj Kiran, learned standing counsel appearing for the Respondents' corporation.

(2.) The petitioner filed this writ petition to issue a writ of Mandamus or any other appropriate writ, order, or direction declaring the order of the 2nd Respondent dtd. 27/8/2010 confirming the orders dtd. 28/6/2000 which confirmed the orders dtd. 4/8/1999 (E.R. Discipline) and consequentially direct the Respondents to release all pensionary benefits taking into consideration the 'two' promotions and to refund the sum of Rs.2,15,202.89 recovered from the petitioner.

(3.) On 8/10/2010 in W.P.No.32559 of 2010, in W.P.No.25492 of 2010 the Hon'ble Court was pleased to pass interim orders as follows :