The Telangana State Road ... vs Md. K.Azeemuddin
2021 Latest Caselaw 3841 Tel

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



                 WRIT APPEAL No.880 of 2019


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




     The present writ appeal is arising out of the order

dated 30.10.2018 passed by the learned Single Judge in

W.P.No.14987 of 2002.

     The facts of the case reveal that for absence of only

eight days, the respondent herein was removed from

service by an order 19.06.1997. He preferred an appeal

as well as review petition. The reviewing authority passed

an order of reversion on 20.03.2001 and the said order

was subjected to judicial scrutiny before this Court. As it

was a case of removal which was modified to that of

reversion to lower rank, the learned Single Judge has

remanded the matter back to the reviewing authority to

take appropriate decision keeping in view the fact that

the punishment awarded is shockingly disproportionate

to the guilt of the employee.

Now as the Corporation has come up in appeal, this

Court does not find reason to interfere with the order

passed by the learned Single Judge, as the matter has

been remanded back to the reviewing authority to take a

fresh decision in the matter.

The writ appeal is accordingly dismissed. 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 29.11.2021 vs