The Principal Chief Conservator Of ... vs Biyyala Rajalinganna Linganna Ex ...
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Telangana High Court

The Principal Chief Conservator Of ... vs Biyyala Rajalinganna Linganna Ex ... on 3 September, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                            AND
         THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


             WRIT APPEAL No.974 of 2025

JUDGMENT:

Sri Mohammed Imran Khan, learned Additional

Advocate General, appears for the appellants.

Learned counsel Sri P.Govinda Rajulu appears for

respondent No.1.

Sri T.Venkat Raju, learned Government Pleader for

Labour Department, appears for respondent No.2.

2. Heard the learned counsel for the parties.

3. The appeal is against the interim direction of the

learned writ court asking the appellants, who are writ

petitioners, to deposit 50% of the salary of respondent No.1

- workman (hereinafter referred to as, "the workman"), as

per the Award dated 30.04.2024 passed in favour of the

workman, pending adjudication of the writ petition.

4. Learned Additional Advocate General appearing for

the appellants, though sought to raise the issue of

maintainability of the Industrial Dispute before the Labour

Court, but has confined himself to the interim direction of

pre-deposit passed by the learned writ court. He submits

that the appellants are ready to make the pre-deposit, but

it will be in the interest of both the parties if the amount is

not withdrawn during the pendency of the writ petition.

5. Learned counsel for the workman has also drawn the

attention of this Court to the merit of the dispute which, in

the present appeal, we are not required to go into in view of

the pendency of the writ petition.

6. However, we deem it proper to observe that the

appellants should abide by the interim direction passed by

the learned writ court, but at the same time, the workman

should not withdraw the amount in question till the writ

petition is decided. The learned writ court, if deems

appropriate, to direct the deposit to be kept in an interest

bearing account under the Registrar General of this Court.

7. With the aforesaid observations, the instant appeal is

disposed of. Let it be made clear that there is no

observation touching the merits of challenge before the

learned writ court. However, there shall be no order as to

costs.

Miscellaneous applications pending, if any, shall

stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J

03.09.2025 vs