S.B. Sinha, J. - (1.) Leave granted.
(2.) Appellant is before us aggrieved by and dissatisfied with a judgment and order dated 30.9.2005 passed by a Division Bench of the High Court of Judicature of Andhra Pradesh at Hyderabad in Writ Appeal No. 2013 of 2004 affirming a judgment and order dated 26.6.2003 passed by a learned single judge of the said Court allowing the Writ Petition filed by respondent herein challenging an award dated 9.8.1996 passed by the Presiding Officer, Labour Court II, Hyderabad in Industrial Dispute No. 183 of 1993 to the extent it denies the full back wages to the respondent.
(3.) The admitted fact of the matter is as under: Respondent was appointed as a conductor of Siddipet Depot on casual basis. He was removed from service by an order dated 8.9.1987 for alleged commission of a misconduct relating to sale of tickets and other irregularities in respect thereof. However, a notification in the mean time was issued notifying 300 vacancies of conductors on 2.9.1987. The last date for filing an application for appointment pursuant thereto was fixed as 14.9.1987. He applied for the said post and eventually appointed by the appellant for its Zaheerabad Depot which is said to be 200 kilometers away from Siddipet Depot.;