- (1.) By means of this appeal the order dated 27/12/1996 passed by the Division Bench of the A. P. High Court in writ appeal under clause 15 of the Letters Patent, providing for regularising the period of absence of the respondent and for making payment of his salary has been impugned.
(2.) We have heard the learned counsel for the appellants and the respondent appearing in person.
(3.) It appears that the respondent on his promotion as Manager was transferred from Hyderabad to the Aurangabad unit of Electronics Corporation of India Ltd. (ECIL) by order dated 2/5/1995. However, he had been making representations, etc. for his retention at Hyderabad office itself. Ultimately, it transpires that on 17/7/1995 the appellants passed an order relieving the respondent from ECIL, Hyderabad. The respondent is said to have applied for leave from 17/5/1995 to 19/7/1995, which was, however, not granted by the appellants. The respondent then filed a writ petition in the High Court challenging the transfer order and an ex parte stay order was granted on 20/7/1995. According to the respondent, on 21/7/1995 he reported for joining and he also seems to have signed the attendance register. But there seems to be a dispute about his joining since according to the appellant the respondent had already been relieved on 17/7/1995.;