The Apsrtc Now Tsrtc vs B. Sudhakar,
2021 Latest Caselaw 3681 Tel

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



                 WRIT APPEAL No.404 of 2019


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


     Learned counsel for the appellants is fair enough in

stating that the learned Single Judge has decided the

writ petition taking into account the order passed in

W.P.No.18299 of 2005 dated 05.09.2005, in which under

similar circumstances the punishment of stoppage of

increment has been modified. He has stated that to the

extent the punishment has been modified, he is not

having any grievance.           However, the respondent is not

entitled for any monetary benefits keeping in view the

order passed in identical cases.

Learned counsel for the respondent is also fair

enough in making a statement that in the identical writ

petition, no monetary benefits were granted and

therefore, the order passed by the learned Single Judge

be modified accordingly.

Resultantly, after hearing and with the consent of

the parties, the matter stands disposed of. The

respondent will not be entitled for monetary benefits

flowing from the order passed by the learned Single

Judge.

The writ appeal is disposed of accordingly. The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed. There shall be no order as to

costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 vs