K.Venu vs The Northern Power Distribution ...

 THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

                      WRIT PETITION No.572 OF 2010
ORDER:

The present writ petition is filed by the petitioners for following relief:

"... issue a Writ or order or direction especially one in the nature of Writ of Mandamus:

i. declaring the action of the 2nd respondent in not issuing orders of appointment to the petitioners as JLM as illegal and arbitrary ii. consequently direct the respondent to issue orders of appointment to the petitioners pursuant to the judgment rendered by this Hon'ble Court in W.A. No.1434 of 2008 and batch dt.10-11-2008 w e f the date and which others were given the orders of appointment duly granting all other consequential benefit...."

2. When the matter is taken up for consideration, learned counsel for the respondent No.3 stated in their additional counter affidavit as follows:

"....5. It is further submitted that, the case of the petitioners were further re-examined and accordingly appointment orders were issued in favcour of petitioners on different dates, 1st petitioner was appointed as contract JLM by Memo No.DEE/OP/WGL/JAO/ Adm/U1/D. No.10/Dt.17.04.2010, presently working as lineman, petitioner No.2 was appointed as contract Junior Lineman by Memo.No.DEE/OP/JGN/ADM/JAO/SA-I/ D.No. 1144/11 dated 02.08.2011, presently working as lineman, the petitioner No.3 was also appointed as Contract Junior Lineman by Memo.No.DEE/OP/JGN/ADM/JAO/SA-I/ D.No. 1144/11, dated 02.08.2011 and the 4th petitioner was appointed as Memo.No.DEE/OP/MBD/JAO/Adm/SA-I/D.No.761/11 dated 02.08.2011.

6. It is further submitted that pursuant to their appointment as contract junior linemen their services were regularized and presently they are holding the post of linemen in Jangaon and Mahabubabadk circle.

7. It is respectfully submitted that, in view of the subsequent development and appointment of peititioners as contract junior lineman and regularized and promoted, as such the caused in the writ petiti9on does not survive and the writ petition is liable to be dismissed....."

3. In view of the averments, as stated supra, the writ petition is disposed of. No order as to costs.

Miscellaneous petitions, if any, pending in this writ petition, shall stand closed.

_______________________ NAGESH BHEEMAPAKA, J Date: 30.10.2023 GV/FM