The Bharat Heavy Electricals Ltd vs G.Durga Prasad
2021 Latest Caselaw 3646 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                              AND
             THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                         WRIT APPEAL No.299 of 2019

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




      The present writ appeal is arising out of order dated

31.10.2018 passed in W.P.M.P.No.38004 of 2017 in W.P.No.30491

of 2017 by the learned Single Judge directing the respondents

therein to continue the writ petitioners in service.

The matter has not been adjudicated on merits at all and the

writ petitioners/respondents in the writ appeal are health workers

and are serving in Bharat Heavy Electricals Limited.

In the considered opinion of this Court, the matter has to be

decided on merits and therefore, without averting to the merits of

the case, the matter is remanded back to the learned Single Judge

with a request to decide the matter as expeditiously as possible

within a period of 90 days from today. The parties shall appear

before the learned Single Judge on 06.12.2021.

With the aforesaid, the writ appeal stands disposed of.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J

19.11.2021 ES