Telangana High Court
A. Kamala Kumari, Khammam Dist. vs The Mandal Education Officer, Khammam ... on 19 October, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
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HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
W.P.No.27444 OF 2006
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) Seeking implementation of the order dated 05.02.1997 passed in O.A.No.540 of 1997 by the Andhra Pradesh Administrative Tribunal, Hyderabad, the present writ petition has been filed.
Heard Sri Ravi Kumar Moturi, learned counsel appearing for the petitioner and learned Government Pleader for Services-II appearing for respondents 1 to 4.
Learned counsel appearing for the petitioner had contended that the petitioner has applied for medical leave and after recovery from the ill-health, she has reported to duty on 18.12.1996. But the respondents were not allowing her to join duty. In those set of circumstances, she has filed O.A.No.540 of 1997 before the Tribunal. The Tribunal vide order dated 05.02.1997 disposed of the said O.A directing the respondents to permit the petitioner to join duty and also treat the out of employment period as 'compulsory wait' and pass appropriate orders within a period of two 2 months from the date of receipt of copy of the order. When the said order was not implemented, the present writ petition has been filed.
Having considered the said submissions, this Writ Petition can be disposed of directing the respondents to implement the order dated 05.02.1997 passed in O.A.No.540 of 1997 by the Andhra Pradesh Administrative Tribunal, Hyderabad, within a period of two months from the date of receipt of a copy of this order, if not already implemented.
Accordingly, the Writ Petition is disposed of. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI ____________________________________ JUSTICE NAMAVARAPU RAJESHWAR RAO Date: 19.10.2022 rkk 3