G. Sadanandam S/O Veeraswamy, vs The Industrial ...
2022 Latest Caselaw 1614 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                 AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



            WRIT APPEAL No.1616 of 2017

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


     Learned     counsel        for     the     appellant/employee

prays for withdrawal of the present writ appeal.

However, a prayer has also been sought to direct the

respondent No.2/employer to grant service benefits to

the appellant/employee for the services rendered prior

to the date of removal.

Sri Mayur Reddy, learned counsel for the

respondent No.2/employer, has fairly stated before this

Court that the appellant/employee shall be certainly

entitled to the service benefits prior to the date of

removal.

With the aforesaid, the writ appeal is accordingly

disposed of as withdrawn.

The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

29.03.2022 vs