- (1.) Learned Single Judge relied upon observations made by the Supreme Court in Gadde Venkateshwara Rao v. Government of Andhra Pradesh & Ors.,1996 AIR(SC) 828, wherein it has been held that even if reference was not made by the appropriate Government, its quashing only on that point would lead to the revival of illegal order of termination. The observations of learned Single Judge, based upon the judgment of Supreme Court apart, no occasion arises for interference for the added reason that learned Single Judge has indeed gone into the question that reference was made by appropriate Government and, in our view, has rightly come to the conclusion that reference made by the State Government could not be said to be a reference not by the appropriate Government.
(2.) No merits. Dismissed. Appeal dismissed.;