JUDGEMENT
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(1.)Heard Mr. A.Srinivas Reddy, learned counsel representing Mr. Gaddam Srinivas, learned Standing Counsel for Telangana State Road Transport Corporation for the appellant. None has appeared for respondent No.1/writ petitioner though name of Ms. S.A.V.Ratnam as counsel for respondent No.1/writ petitioner is reflected in the cause list.
(2.)This writ appeal is directed against the order dtd. 14/11/2018 passed by the learned Single Judge allowing Writ Petition No.23856 of 2003 filed by respondent No.1 as the writ petitioner.
(3.)Respondent No.1 had filed the related writ petition assailing the legality and validity of the award dtd. 28/6/2001 passed by the Industrial Tribunal cum Labour Court, Godavarikhani (briefly referred to hereinafter as the -Labour Court-) as well as for his reinstatement in service in the establishment of the appellant with continuity of service and full back wages.
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