M.R.Shah, J. - (1.) Leave granted.
(2.) Feeling aggrieved and dissatisfied with the judgment and order dated 30.12.2013 passed by the Division Bench of High Court of judicature of Andhra Pradesh at Hyderabad in Writ Appeal No.1959 of 2013 by which the Division Bench has affirmed the judgment and order passed by the learned Single Judge dated 01.08.2012 passed in Writ Petition No.23552 of 2012, the original respondent-appellants herein-corporation have preferred the present appeal.
(3.) The facts leading to the present appeal in nutshell are as under : a. That the respondent herein was appointed as driver on contract, after undergoing a process of selection. He was working in Mushirabad-I Depot, Hyderabad. b. That a departmental enquiry was initiated against the workman. c. That following the report of the Enquiry Officer his service came to be terminated. d. After the dismissal of the departmental appeal and in the course of the departmental review, the Divisional Manager issued an order for the re-engagement of the respondent on contract on 27.04.2011. e. After his re-engagement the respondent initiated the jurisdiction of the High Court under article 226 of the Constitution of India and prayed to consider the order/proceedings dated 27.04.2011 and prayed for the continuity of service appointment benefits and all consequential benefits including regularization.;