- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the order passed by the Division Bench of the Andhra Pradesh High Court whereby the Division Bench of the High Court has set aside the order of the A.P. Administrative Tribunal and directed reinstatement of the respondent with 50% back wages. Aggrieved against this order the present appeal has been filed by the Deputy Inspector General of Police, Hyderabad Range and another.;