Telangana High Court
M/S. Vijai Electricals Ltd. Hyderabad vs The Honble Addl, Industrial Tribunal, ... on 28 January, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.20951 of 2005
ORDER:
When the matter is taken up for hearing, counsel for petitioner submits that the orders in I.D.No.42 of 2001, dated 12.10.2004 have been complied with and the petitioner has reinstated the 2nd respondent-workman into service, and that after reinstatement into service, the 2nd respondent-workman has voluntarily abandoned the service and the whereabouts of the 2nd respondent-workman are not known.
In view of the aforesaid submission, the writ petition is closed as no further orders are necessary. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J 28th January 2019 ajr